Section 4 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
4.
No licence shall be granted in the case of leased premises where the carrying on of manufacture in commercial shop or workshop of factory driven by hand or with the aid of electric motor/power or oil engine or steam engine or oil fired furnace or electric furnace is not in accordance with the terms of the lease or in the case of owned premises where the character of the area is residential.
