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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(1)(b) in The Gujarat Municipalities Act, 1963

(b)Licensing regulating and inspecting certain businesses. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted refused, suspended or withdrawn for the use of any place not belonging to the municipality-
(i)as a slaughter-house;
(ii)for the manufacture, preparation, storing, sale or supply for the purpose of trade of any article or think intended for human food or drink, whether such food or drink is to be consumed in such place or not;
(iii)for any of the purposes mentioned in sub-section (1) of section 221; and providing for the inspection and regulation of the conduct of business in any place used as aforesaid, so as to secure cleanliness therein or to minimise any injurious, offensive or dangerous effect arising or likely to arise therefrom;