(2)In the case of a non-residential use of a premises for a purpose for which a license or permission is required from the State Government or any statutory body under any law for the time being in force, no license under this section shall be given until the license or the permission under the said law has been produced before the Municipal Commissioner or the Executive Officer, and duly authenticated copies thereof have been submitted to him:Provided that in the case where the production of a license under this Act is a precondition for the grant of a license under any other law for the time being in force, the Municipal Commissioner or the Executive Officer may grant a provisional license, which shall be authenticated to be final only upon the production of a license or permission under the said law:Provided further that such provisional license shall have validity only for the purpose of fulfilling the preconditions of the grant of a license under any other law as aforesaid.
