Section 376(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Except under and in conformity with the terms and conditions of licence granted by the Commissioner, no person shall-(a)keep in or upon any premises any article specified in the rules-(i)in any quantity or in excess of the quantity specified in the rules as the maximum quantity of such article which may at one-time be kept in or upon the same premises without a license, and(ii)for any purpose whatever or for sale or for other than domestic use as may be specified in the case of each article in the rules;(b)keep in or upon any building intended for or used as a dwelling or within fifteen feet of such building, cotton in pressed bales or boras or loose, in quantity exceeding four hundred-weight;(c)keep, or allow to be kept, in or upon any premises, houses, cattle or other four-footed animals-(i)for sale,(ii)for letting out on hire,(iii)for any purpose for which any charge is made or any remuneration is received, or(iv)for sale of any produce thereof;(d)carry on, or allow to be carried on, in or upon any premises-(i)any of the trades or operations connected with any trade specified in the rules,(ii)any trade or operation which in the opinion of the Commissioner is dangerous to life or health or property, or likely to create a nuisance either from its nature, or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, carried on;(e)carry on within the City, or use any premises for, the trade or operation of a farrier.
