Section 275(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall -(a)carry on the trade or business of a dealer in, or importer or seller of, sweet-meats, milk, butter or other milk-products; or(b)use or permit to be used for the purposes of trade, any premises for storing or selling milk or for making, storing or selling butter or other milk-products or sweet-meats,except under and in accordance with conditions of a licence granted under the provisions of the bye-laws made in this behalf.
