Section 438(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Except under and in conformity with the terms and conditions of a licence granted by the Municipal Commissioner, no person shall -(a)keep in or upon any premises any article specified in the bye-laws in any quantity or in excess of the quantity specified in the bye-laws as the maximum quantity of such article which may at one time be kept in or upon the same premises without a licence; and(b)keep in or upon any building intended for or used as a dwelling or within fifteen feet of such building cotton, in pressed bales or boras or loose, in quantity exceeding four hundred-weight;(c)keep, or allow to be kept, in or upon any premises horses, cattle or other four-footed animals -(i)for sale,(ii)for letting out on hire,(iii)for any purposes for which any charge is made or any remuneration is received, or(iv)for sale of any produce thereof;(d)carry on or allow to be carried on, in or upon any premises -(i)any trade or operations connected with any trade specified in the bye-laws,(ii)any trade or operation which is dangerous to life or health or property, or likely to create a nuisance either from its nature or by reason of the manner in which or the conditions under which. the same, is or is proposed to be carried on;(e)carry on within the City, or use any premises, for the trade or operation of a farrier.
