Section 258 in Tamil Nadu District Municipalities Act, 1920
258. Regulation of milk trade.
(1)No person shall, without or otherwise than in conformity with a licence from the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).],-(a)carry on within the municipality 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 municipality 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.(2)Such licence may be refused or may be granted on such conditions as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] 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.Markets, Butchers, Fishmongers, Hawkers
