(1)No person shall -(a)carry on the trade or business of a dealer in, or importer or seller of, sweet meats, milk, butter or other milk-products; or(b)use or permit to be used for the purposes of trade, any premises for storing or selling milk or for making, storing or selling butter or other milk-products or sweet-meats, except under and in accordance with the conditions of a license granted under the provisions of the regulations made in this behalf.
