Section 7 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
7.
No person shall without having a licence under these bye-laws store and poola, straw, fuel, coal or wooden boxes, etc :Provided that a person may store less than ten maunds of poolas, straw, fuel, coal, etc., or less than twenty five wooden boxes for his own consumption or use but not for sale.
