Section 383 in The Gujarat Provincial Municipal Corporations Act, 1949
383. Licence required for dealing in dairy produce.
- No person shall without, or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf-(a) carry on within the City the trade or business of a dairyman;(b)use any place in the City as a dairy or for the sale of any dairy produce.VIII. Licences for Hawking, Etc.
