Section 245 in The City of Nagpur Corporation Act, 1948
245. Licence required for dealing in milk, etc. - No person shall, without or otherwise than in conformity with the terms of a licence granted by the [Commissioner] in this behalf -
(a)carry on within the limits of the City the trade or business of a dealer in milk or milk products or of an importer, vendor or hawker of the same, or(b)use any place for the sale of milk or milk products.
