(1)The [Municipality] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] may notify that no person shall, without or otherwise than in confirmity with a licence from the Executive Officer -(a)carry on within [Municipal area] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce;(b)use any place in the [Municipal area] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] for the sale of milk or diary produce :Provided that no such licence shall be given to any person who is suffering from a dangerous disease, as notified from time to time by State Government.(2)Such licence may be refused, or may be granted, on such condition as the Executive Officer may deem necessary, which may extend to the construction, ventilation, conservancy, supervision and inspection of the premises, whether within or without municipal limits where the animals from which the milk supply is derived are kept.Chapter-XXI Burial and Burning Grounds
