Section 213(1) in The Gujarat Municipalities Act, 1963
(1)Except under and in accordance with the terms of a licence from the executive committee, no person shall-(a)carry on the trade or business of a dealer, in, or importer or seller of, sweetmeats, milk, butter or other milk products, or(b)use or permit to be used for the purposes of trade, any place for stabling milch cattle or for storing or selling milk or for making, storing or selling butter.
