Section 3(9C) in Chennai City Municipal Corporation Act, 1919
(9C)[ dairy. - "dairy" includes- [Substituted by Tamil Nadu Act 56 of 1961.](a)any farm, cattle-shed, milk store, milk-shop or other place from which milk is sold or supplied for sale, or in which milk is kept for sale or manufactured for sale into butler, ghee, cheese, cream, curd, butter milk or dried sterilized or condensed milk; and](b)in relation to a dairyman who does not occupy any premises for the sale of milk, any place in which he keeps the vessels used by him for the storage or sale of milk but does not include-(i)a shop or place in which milk is sold for consumption on the premises only; or(ii)a shop or place from which milk is sold or supplied for sale in hermetically closed and unopened receptacles in the same original condition in which it was first received in such shop or place;
