(1)Without or otherwise than in conformity with the terms of a license granted by the Municipal Commissioner or the Executive Officer in this behalf, no person shall, within the municipal area, use, or permit to be used, any land or building -(a)for keeping horses, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce, or(b)as a market in respect of which a license is required under this Act, or(c)for carrying out work as an artisan, or(d)for trade of a butcher, fish-monger, poulterer or importer of flesh intended for human food or for sale thereof.
