Section 299(1) in Chennai City Municipal Corporation Act, 1919
(1)No person shall without or otherwise than in conformity with a licence from the commissioner-(a)[carry on or be employed in] [Substituted for the words 'carry on within the city' by section 145(i) by Act X of 1936.] the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce [within the city] [Added by Act X of 1936.];(b)use any place in the city for the sale of milk or dairy produce:[Provided that no such licence shall be given to any person who is suffering from a dangerous disease:Provided further that such licence shall be deemed to have been suspended while the person to whom it is granted is suffering from a dangerous disease.] [Added by Act X of 1936.]
