Section 155(1)(c) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Jharkhand - Subsection

Section 155(1)(c) in Jharkhand Municipal Act, 2011

(c)licensing of -

(i)various categories of professionals such as plumbers and surveyors,

(ii)various activities such as sinking of tube-wells, sale of meat, fish or poultry, or hawking of articles,

(iii)sites used for advertisements or premises used for private markets, slaughterhouses, hospitals, nursing homes, clinics, factories, warehouses, godowns, goods transport depots, eating-houses, lodging- houses, hotels, theatres, cinema-houses and places of public amusement and for other non residential uses,

(iv)animals,

(v)carts or carriages or vehicles, and

(vi)such other activities which require a license or permission under the provisions of this Act, and

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State of Jharkhand - Subsection

Section 155(1)(c) in Jharkhand Municipal Act, 2011