(5)A separate licence shall be taken for a place which is used for one or more trades, industries or processes.Note I. - A lime kiln is a subordinate part of a business of a tannery for which a licence had been taken out but a separate licence for the lime kiln shall be taken. If a number of kilns are to be burnt in the same place the site for each kiln being a separate place shall be licenced.Note II. - Separate licences shall be taken tor boarding or lodging in a Hotel where arrangement exists for serving meals and providing boarding or lodging.Note III. - Storing of bamboo, timber, grass etc., except as otherwise provided in Clause (a) of Section 293 (1) of the said Act for purposes connected with any industry, trade or occupation shall require separate licences under the said Act.Places of Public Resort and Entertainment
