Section 213(3) in The Gujarat Municipalities Act, 1963
(3)Whoever carries on the trade or business of a dealer in, or importer or seller of, sweetmeats, milk, butter or other milk products, or so uses or permits to be used any place for any of the aforesaid purposes without, or in contravention of any of the conditions of, or after the withdrawal of, or during the suspension of, such licence, shall be punished with fine which may extend to one hundred rupees and in the case of a continuing offence with additional fine, which may extend to twenty rupees for each day during which such offence is continued after the date of the conviction for the first such offence.
