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[Cites 0, Cited by 0] [Section 358(8)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(8)(c) in The Chhattisgarh Municipalities Act, 1961

(c)prescribing the conditions on or subject to which, and the circumstances in which and the area or localities in respect of which, licences may be granted, refused, suspended or withdrawn for the use of any land, premises or place not belonging to Council-
(i)as a market;
(ii)as a slaughter-house;
(iii)for the manufacture, preparation, storing, sale or supply for the purpose of trade of any article or thing intended for human food or drink whether such food or drink is to be consumed in such place or not;
(iv)for carrying on any offensive or dangerous trade and providing for the inspection and regulation of the conduct of business in any land, premises or place used as aforesaid, so as to secure cleanliness therein and to minimise any injuries, offensive or dangerous effect arising or likely to arise therefrom;