(1)Except as hereinafter provided in this Act, no person shall use, or permit to be used, any premises for any of the non residential purposes mentioned in the Schedule without or otherwise than in conformity with the terms of a license granted by the Municipal Commissioner or the Executive Officer, so as not to contravene the provisions of sub-section (2) of this section :-Provided that no such license shall be given in respect of any non-residential use of a premises, if such use is otherwise than in conformity with the provisions of this Act, or any other law for the time being in force, or the rules or the regulations or the orders made thereunder:Provided further that except in cases which come under the provisions of sub-section (2) of this section or section 457 or section 458, the power to issue such license within its jurisdiction may be exercised by the Municipal Commissioner or the Executive Officer, subject to such conditions, and in such manner, as may be determined by regulations.
