(1)The [Municipality] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] may notify that no person shall, without or otherwise than in confirmity with a licence from the Executive Officer -(a)carry on within [Municipal area] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce;(b)use any place in the [Municipal area] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.] for the sale of milk or diary produce :Provided that no such licence shall be given to any person who is suffering from a dangerous disease, as notified from time to time by State Government.
