Section 250 in Siliguri Municipal Corporation Act, 1990
250. Licensing of shops and places for retail sale of drugs.
(1)No person shall keep any shop or place for retail sale of drugs not being articles of ordinary domestic consumption without or otherwise than in conformity with the terms of a licence granted by the Chief Executive Officer.(2)Every person to whom a licence is granted under sub-section (1) in respect of any shop or place shall display it in some conspicuous part of such shop or place.
