Section 281(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)No person shall, except under and in accordance with the conditions of a licence granted under the provisions of the bye-laws made in this behalf, keep or allow to be kept -(a)any of the articles specified in Part I in of Schedule IX in or upon any premises in quantities exceeding at any one time the respective maximum quantities specified opposite such articles; or(b)any of the articles specified in Part II of the said Schedule in or upon any premises for sale or for purposes other than domestic use.
