(1)No person shall -(a)carry on the trade or business of a dealer in, or importer or seller of, sweet meats, milk, butter or other milk-products; or(b)use or permit to be used for the purposes of trade, any premises for storing or selling milk or for making, storing or selling butter or other milk-products or sweet-meats, except under and in accordance with the conditions of a license granted under the provisions of the regulations made in this behalf.(2)The Municipal Commissioner or the Executive Officer may enter and inspect any premises used for any of the purposes specified in subsection (1) and may inspect any goods, vessels or implements or other articles used for such purpose and may by written notice require the owner or the person in charge of such premises to take such reasonable measures as may be specified in the notice for the cleanly conduct of such business or may require the use of the premises for such purpose to be discontinued.(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Municipal Commissioner or the Executive Officer under sub section (2), shall, on conviction be punished with fine which may extend to five hundred rupees and in the case of continuing offence with further fine which may extend to fifty rupees for every day during which such offence continues.
