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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Himachal Pradesh - Subsection

Section 125(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The municipality may charge any fees according to a scale to be approved by the Deputy Commissioner for such licences, and may impose such conditions in respect thereof as it may think necessary. Among other conditions it may prescribe that any furnace used in connection with such trade shall, so far as practicable, consume its own smoke.