Section 521 in Greater Hyderabad Municipal Corporation Act, 1955
521. Certain things not to be kept and certain trades and operations not to be carried on, without a license.
(1)Except under and in conformity with the terms and conditions of a licence granted by the Commissioner no person shall -(a)keep, in or upon any premises, for any purpose whatever;(i)any article specified in Part I of Schedule P;(ii)any article specified in Part II of Schedule in excess of the quantity of such article which may at any one time be kept in or upon the same premises without a license;(b)keep, in or upon any premises, for sale or for other than domestic use, any article specified in Part III of Schedule P;(c)keep, in or upon any building intended for or used as a dwelling or within fifteen feet of such building, cotton, in pressed bales or boras or loose, in quantity exceeding four cwts.;(d)keep or allow to be kept in or upon any premises, horses, cattle or other four footed animals -(i)for sale,(ii)for letting out on hire,(iii)for any purpose for which any charge is made or any remuneration is received, or(iv)for sale of any produce thereof ;(e)carry on, or allow to be carried on, in or upon any premises -(i)any of the trades or operations connected with trade specified in Part IV of Schedule P;(ii)any trade or operation which in the opinion of the Commissioner is dangerous to life, health or property, or likely to create a nuisance either from its nature, or by reason of the manner in which, or the conditions under which, the same, is or is proposed to be carried on;(f)carry on within the city or use any premises for the trade or operation of a farrier.(2)A person shall be deemed to have known that a trade or operation is, in the opinion of the Commissioner, dangerous or likely to create a nuisance within the meaning of paragraph (ii) of clause (e) of sub-section (1), after written notice to that effect, signed by the Commissioner has been served on such person or affixed to the premises to which it relates.(3)A person shall be deemed to carry on or to allow to be carried on a trade or operation within the meaning of paragraph (ii) of clause (e) of sub-section (1), if he does any act in furtherance of such trade or is in any way engaged or concerned therein whether as principal, agent, clerk, master, servant, workman, handi-craftsman or otherwise.(4)It shall be in the discretion of the Commissioner -(a)to grant any license referred to in sub-section (1) to such restrictions or conditions, if any, as he shall think fit to impose, or(b)to withhold any such licence.(5)Every person to whom a licence is granted by the Commissioner under sub-section (3) shall keep such licence in or upon the premises, if any, to which it relates.(6)Nothing in this section shall be deemed to apply to mills for spinning or weaving cotton, wool, silk, or jute to any other large mill or factory which the Commissioner may, from time to time, with the approval of the Standing Committee specially exempt from the operation thereof.
