Section 319 in West Bengal Municipal Corporation Act, 2006
319. Licence for keeping shop or place for retail sale of drug.
(1)No person shall keep any shop or place for retail sale of drugs, not being articles of ordinary domestic consumption, without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner.(2)Every person to whom a licence is granted under sub-section (1) in respect of any shop or place shall display it in some conspicuous part of such shop or place.
