Section 6 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
6.
Every licence issued under bye-law 2 shall be subject to the following conditions, namely:-(a)that the licensee shall, at all reasonable times, without notice permit any person authorised by the committee, in this behalf, to inspect the licensed premises;(b)that the licensee shall always keep the licence at the licensed premises and shall, on demand, produce it for inspection to any person duly authorised by the committee under clause (a);(c)that the licensee shall make adequate arrangement to the satisfaction of the committee for the extinction of any outbreak of fire including provision of adequate fire extinguishing appliances;(d)that the licensee shall at all times keep the licensed premises in a clean and sanitary condition and shall provide them with adequate drinking water facilities, ventilation, suitable drains, latrines, urinals and other sanitary conveniences for the use of workmen employed therein to the satisfaction of the Municipal Medical Officer of Health;(e)(i)that the licensee shall not, without the permission of the committee in writing, use the licensed premises for residential purposes;(ii)that the licensee shall not install the workshop or factory or carry on manufacture in commercial shop or workshop or factory driven by hand or with the aid of electric power or oil engine or steam engine or boiler or oil fired furnace or electric furnace in residential area.(f)that the licensee shall not permit any work to be carried on at the licensed premises which give rise to loud and offensive noises between 7 p.m. and 6 a.m. in summer and between 7 p.m. and 7 a.m. in winter unless he has been specially permitted in writing by the committee in this behalf;(g)that in premises where oil engines are used, rooms containing kerosene oil, petroleum and other inflammable oil shall not have any internal connection with the engine room;(h)that in the case of storage of dangerously inflammable material, the licensee shall be required to observe the prohibitions and directions issued from time to time by the committee under sections 192 and 193 of the Haryana Municipal Act, 1973;(i)that in the case of flour mill, the licensee shall store all grains or pulses received for milling in a suitable room or rooms which shall be used for no other purpose and shall be rat-proof, and all flour or pulses produced by milling shall be similarly stored;(j)that the licensee shall adopt the best practicable means to the satisfaction of the committee for rendering innoxious all gases, affluvia or vapours emitted during the processes of working and shall in every case cause such gases, affluvia or vapours to be discharged into the external air in such a manner and at such height as to admit of the proper diffusion of these gases, without producing any unwholesome or injurious effects in the neighbourhood, or shall cause such gases, to pass through an exhaust pipe (or other outlet for such gases) through fire or into a condensing apparatus and then through fire in such a manner as to consume effectually such gases so as to deprive the same of all noxious or injurious properties;(k)that in premises where, in the process of manufacture, smoke is produced from combustion of coal, the licensee shall use such apparatus which will, so far as practicable, consume the smoke.
