Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Bihar - Subsection

Section 129(c) in The Bihar Municipal Act, 2007

(c)licensing of-
(i)various categories of professionals such as plumbers and surveyors,
(ii)various activities such as sinking of tube-wells, sale of meat, fish or poultry, or hawking of articles,
(iii)sites used for advertisements or premises used for private markets, slaughterhouses, hospitals, nursing homes, clinics, factories, warehouses, godowns, goods transport depots, eating-houses, lodging-houses, hotels, theatres, cinema-houses and places of public amusement and for other non residential uses,
(iv)animals,
(v)carts or carriages, and
(vi)such other activities as require a licence or permission under the provisions of this Act, and