Section 97(1) in Telangana District Boards Act, 1955
(1)Subject to such provisions as may be prescribed, no place within the jurisdiction of a Board shall be used as a hotel, restaurant, tea-shop or for any similar purpose or for the manufacture of tiles, bricks or lime or for the purpose of any other trade or business which the Government may, by notification, decIare to be offensive or dangerous, except under a licence from the Board and subject to such conditions as may be imposed in the licence and to such fees, if any, as may be prescribed.
