Section 417(1) in The Delhi Municipal Corporation Act, 1957
(1)No person shall use or permit to be used any premises for any of the following purposes without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, namely:(a)any of the purposes specified in Part I of the Eleventh Schedule;(b)any purpose which is, in the opinion of the Commissioner dangerous to life, health or property or likely to create a nuisance;(c)keeping horses, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce thereof; or(d)storing any of the articles specified in Part II of the Eleventh Schedule except for domestic use of any of those articles:Provided that [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may declare that premises in which the aggregate quantity of articles stored for sale does not exceed such quantity as may be prescribed by bye-laws in respect of any such articles shall be exempted from the operation of clause (d).
