Section 373 in Arunachal Pradesh Municipal Act, 2007
373. Prohibition of unlicensed activities.
(1)Without or otherwise than in conformity with the terms of a licence granted by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf, no person shall within the municipal area use or permit to be used any land or building :(a)for keeping horses, cattle, or other quadrupled animals or birds for transportation sale or hire or for sale of the produce, or(b)as a market in respect of which a licence is required under this Act or(c)for carrying out work as an artisan or(d)for trade of a butcher, fish-monger, poultry or importer of flesh intended for human food or for sale thereof.(2)If any land or building, public or private use or permitted to be used in contravention of the provisions of sub-section (1), the Chief Municipal Executive Officer/ Municipal Executive Officer may stop the use thereof by such means as he deems fit and may confiscate any article in respect of which such use is being made, and prepare an inventory thereof and in the case of perishable items, auction them without notice.
