Section 272 in The Chhattisgarh Municipalities Act, 1961
272. Licensing of dairies.
(1)No person shall, for the purposes of trade, use or permit to be used any place for stabling milch cattle or for storing or selling milk or for making, storing or selling butter except under and in accordance with the terms of a licence from the Council.(2)The Council may grant such licence subject to such conditions as it may deem fit and may at any time withdraw such licence on giving one month's notice to the licensee:Provided that where the licensee has contravened any of the conditions of the licence, the licence may be withdrawn without any such notice.(3)Whoever so uses or permits to be used any place for any of the aforesaid purposes without or in contravention of any of the conditions on, or after the withdrawal of, or during the suspension of, such licence shall be punished with fine which may extend to fifty rupees and in the case of a continuing offence with additional fine which may extend to ten rupees for each day during which such offence is continued after the date of the conviction for the first such offence.(4)Upon a conviction being obtained in respect of any place under subsection (3), the Magistrate shall on the application of the Chief Municipal Officer or any other officer authorised by him but not otherwise, order such place to be closed, and thereupon, appoint persons or take other steps to prevent such place being so used.
