(1)Except as hereinafter provided in this Act, no person shall use,.or permit to be used, any premises for any of the non-residential purposes mentioned in the Schedule without or otherwise than in conformity with the terms of a licence granted by the Chief Municipal Officer or the Wards Committee under subsection (6) of Section 30, as the case may be, so as not to contravene the provisions of sub-section (2) of this Section:Provided that no such licence shall be given in respect of any non-residential use of a premises, if such use is otherwise than in conformity with the provisions of this Act, or any other law for the time being in force, or the Rules or the Regulations or the orders made thereunder:Provided further that except in cases which come under the provisions of subsection (2) of this Section or Section 344 or Section 346, the power to issue such licence within its jurisdiction may be exercised by the Wards Committee, subject to such conditions, and in such manner, as may be determined by Regulations.
