197. [ Power of committee to regulate the manufacture, preparation and sale of food and drink. [Substituted by Punjab Act No. 3 of 1933.]
- The committee may, and shall if so required by the [State] Government, by bye-law -(a)prohibit the manufacture, sale, or preparation or exposure for sale, of any specified articles of food or drink, in any place or premises not licensed by the committee;(b)regulate the hours and manner of transport within the municipality of any specified articles of food or drink, and prescribe the route by which such articles shall be carried;(c)prohibit the sale of milk, butter, ghee, curd, meat, game, fish and poultry by persons not licensed by the committee;(d)prohibit the import into the municipality for sale of milk, cream, butter, ghee, curd, meat, game, fish and poultry by person not licensed by the committee;(c)make regulations for the grant and withdrawal of licences and the levying of fees therefor under this section:Provided that no person shall be punishable for breach of any bye-law made under clause (a) of this section by reason of the continuance of such manufacture, preparation or exposure for sale, or sale upon any premises which are, at the time of the making of such bye-law, used for such purpose until he has received from the committee six months' notice in writing to discontinue such manufacture, preparation or exposure for such sale, or such sale in such premises:Provided further that nothing herein contained shall affect the operation of section 43 of the Punjab Laws Act, 1872, and the rules made thereunder.]
