(1)Without or otherwise than in conformity with the terms of a licence granted by the Chief Municipal 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 quadruped 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, poulterer or importer of flesh intended for human food or for sale thereof.(2)If any land or building, public or private, is used, or permitted to be used, in contravention of the provisions of sub-section (1), the Chief Municipal 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, prepare an inventory thereof, and, in the case of perishable items, auction them without notice.
