Section 353(1) in Karnataka Municipal Corporations Act, 1976
(1)No place within the limits of the city shall be used for any of the purposes mentioned in Schedule X without a licence obtained from the Commissioner and except in accordance with the condition, specified therein.[Provided that, all Micro, small and Medium Enterprises registered under the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006) in concerned District Industries Centre and Large Industries who have filed Industrial Entrepreneurs Memorandum or Industrial License with the Secretariat of Industrial Assistance, Department of Industrial Policy and Promotion, Government of India are exempted from obtaining trade license.] [Inserted by Act 42 of 2015 w.e.f.23.12.2015]
