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[Cites 0, Cited by 0] [Section 456] [Entire Act]

State of Kerala - Subsection

Section 456(2) in Kerala Municipality Act, 1994

(2)The licence under sub-section (1) may be granted on such conditions as the Secretary may deem necessary which may extend to the construction, ventilation, conservancy, supervision and inspection of the premises, within the municipal area where the animals from which the milk supply is derived are kept or for reasons to be recorded in writing be refused.Markets, Butchers, Fishmongers And Hawkers