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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(b) in Karnataka Municipalities Act, 1964

(b)prescribing the conditions on or subject to which, and the circumstances in which, and the areas or localities in respect of which, licences may be granted, refused, suspended or withdrawn for the use of any place not belonging to the municipal council,-
(i)as a slaughter house;
(ii)for the manufacture, preparation, storing, sale or supply for the purpose of trade of any article or thing intended for human food or drink, whether such food or drink is to be consumed in such place or not;
(iii)as a market or shop for the sale of animals and birds intended for human food, or of meat, fish or eggs or as a market for the sale of fruits or vegetables;
(iv)for any of the purposes mentioned in section 256;
(v)as a dairy, boarding house, or lodging house, or like purpose (other than a students' hostel under public or recognised control);
(vi)for any other purpose for which the taking out of a licence is or may be prescribed;