- Any person who within the limits of the municipality -(i)without a license uses any place for any of the purposes specified, or(ii)being a holder of license, breaks any condition of such license,or(iii)keeps any pigs, sheep or goats contrary to conditions of license,shall be liable to a fine not exceeding one hundred rupees and further fine not exceeding ten rupees for every day, during which the offence is continued after he has been convicted of such offence.
