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State of Uttar Pradesh - Section

Section 440 in Uttar Pradesh Municipal Corporation Act, 1959

440. Licence required for dealing in dairy produce.

- No person shall without, or otherwise than in conformity with the terms of a licence granted by the Municipal Commissioner in this behalf -
(a)carryon within the City the trade or business of a dairyman;
(b)use any place in the City as a dairy or for the sale of any dairy produce.