Section 521(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Except under and in conformity with the terms and conditions of a licence granted by the Commissioner no person shall -(a)keep, in or upon any premises, for any purpose whatever;(i)any article specified in Part I of Schedule P;(ii)any article specified in Part II of Schedule in excess of the quantity of such article which may at any one time be kept in or upon the same premises without a license;(b)keep, in or upon any premises, for sale or for other than domestic use, any article specified in Part III of Schedule P;(c)keep, in or upon any building intended for or used as a dwelling or within fifteen feet of such building, cotton, in pressed bales or boras or loose, in quantity exceeding four cwts.;(d)keep or allow to be kept in or upon any premises, horses, cattle or other four footed animals -(i)for sale,(ii)for letting out on hire,(iii)for any purpose for which any charge is made or any remuneration is received, or(iv)for sale of any produce thereof ;(e)carry on, or allow to be carried on, in or upon any premises -(i)any of the trades or operations connected with trade specified in Part IV of Schedule P;(ii)any trade or operation which in the opinion of the Commissioner is dangerous to life, health or property, or likely to create a nuisance either from its nature, or by reason of the manner in which, or the conditions under which, the same, is or is proposed to be carried on;(f)carry on within the city or use any premises for the trade or operation of a farrier.
