Section 248 in The M.P. Municipal Corporation Act, 1956
248. Regulations of dangerous and offensive trades.
- Except in accordance with the provisions of this Act, no person shall-(a)store or keep in premises any articles mentioned in any bye-laws made under this Act as dangerous or offensive, or as being, or likely to be a nuisance to the public, or dangerous to life, health or property;(b)store or keep in any premises the hide or any part of the carcass of any animal afflicted at the time of its death with infectious or contagious disease; or(c)carry on or allow to be carried on any premises any trade, manufacture, industry or operation mentioned in any [bye-laws] [Inserted by M.P. Act No. 13 of 1961.] under this Act as dangerous to life, health or property or as likely to create a nuisance, either from its nature or by reason of the manner in which the conditions under which the same may be carried on :Provided that nothing in this section shall affect the provisions of the India Explosives Act, 1884, or the Petroleum Act, 1934.
