Section 281 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
281. Certain other trades and occupations not to be carried on without licence.
(1)No person shall keep or allow to be kept in or upon any premises any article specified in Schedule VIII, except under and in accordance with the conditions of a licence granted under the provisions of the by-laws made in this behalf.(2)No person shall, except under and in accordance with the conditions of a licence granted under the provisions of the bye-laws made in this behalf, keep or allow to be kept -(a)any of the articles specified in Part I in of Schedule IX in or upon any premises in quantities exceeding at any one time the respective maximum quantities specified opposite such articles; or(b)any of the articles specified in Part II of the said Schedule in or upon any premises for sale or for purposes other than domestic use.(3)Whoever keeps in or upon any premises any article in contravention of the provisions of sub-sections (1) or (2) or in contravention of any conditions subject to which a licence may have been granted, shall, on conviction, be punished with fine which may extend to [two thousand rupees] [These words were substituted for the words 'two hundred rupees' by Maharashtra 1 of 2011, Section 45(1), (w.e.f. 14-1-2011).], and in the case of continuing affence with further fine which may extend to [two hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 1 of 2011, Section 45(2), (w.e.f. 14-1-2011).] for every day alter the first during which such offence continues.(4)The Chief Officer may at any time enter upon any premises and may seize any article kept in contravention of the provisions of sub-section (1) or (2) or in contravention of any conditions subject to which a licence may have been granted under sub-section (1) or sub-section (2).
