(1)No person of any of the following classes, namely:-(a)butchers and vendors of poultry, game or fish;(b)persons keeping pigs for profit, and dealers in the flesh of pigs which have been slaughtered in India;(c)persons keeping milch cattle or milch goats for profit;(d)persons keeping for profit any animals other than pigs, milch cattle or milch goats;(e)dairymen, buttermen and markers and vendors of ghee;(f)makers of bread, biscuits or cake, and vendors of bread, biscuits or cake made in India;(g)vendors of fruit or vegetables;(h)manufacturers of aerated or other potable waters or of ice or ice-cream, and vendors of the same;(i)[] [The original cls. (j) to (r) were re-lettered (i) to (q) by Act 24 of 1934, s.2 and Sch. I.] Vendors of any medicines, drugs or articles of food or drink for human consumption (other than the flesh of pigs, milk, butter, bread, biscuits, cake, fruit, vegetables, aerated or other potable waters or ice or ice-cream) which are of a perishable nature;(j)vendors of water to be used for drinking purposes;(k)washermen;(l)dealers in hay, straw, wood, charcoal or other inflammable material;(m)dealers in fire-works, kerosene oil, petroleum or any other inflammable oil or spirit;(n)tanners and dyers;(o)persons carrying on any trade or occupation from which offensive or unwholesome smells arise;(p)vendors of wheat, rice and other grain or of flour; [* * *] [The word "and" was rep. by Act 24 of 1936, s.55].(q)makers and vendors of sugar or sweetmeats; [and [Inserted by Act 24 of 1936, section 55](r)barbers and keepers of shaving saloons];shall carry on his trade, calling or occupation in any part of a cantonment unless he has applied for and obtained a licence in this behalf from the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"].
