Section 264 in The M.P. Municipal Corporation Act, 1956
264. Licence required for dealing in milk, etc.
- 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 limits of the city the trade or business of a dealer in milk or milk products or of an importer, vendor or hawker of the same, or a dairyman; or(b)use any place as a dairy or cattle pen or for the sale of milk or milk products.
