Section 299 in Chennai City Municipal Corporation Act, 1919
299. Regulation of milk trade.
(1)No person shall without or otherwise than in conformity with a licence from the commissioner-(a)[carry on or be employed in] [Substituted for the words 'carry on within the city' by section 145(i) by Act X of 1936.] the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce [within the city] [Added by Act X of 1936.];(b)use any place in the city for the sale of milk or dairy produce:[Provided that no such licence shall be given to any person who is suffering from a dangerous disease:Provided further that such licence shall be deemed to have been suspended while the person to whom it is granted is suffering from a dangerous disease.] [Added by Act X of 1936.](2)Such licence may be refused or may be granted either unconditionally or [on such conditions as the commissioner may deem necessary. Such conditions may relate to the construction, ventilation, conservancy, supervision and inspection of the premises whether within or without the limits of the city where the animals from which the milk-supply is derived are kept.] [Substituted for the words 'upon the condition laid down by the commissioner' by section 145(iii) by Act X of 1936.]Markets, Butchers' Shops, etc.
