Section 373(1) in Arunachal Pradesh Municipal Act, 2007
(1)Without or otherwise than in conformity with the terms of a licence granted by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf, no person shall within the municipal area use or permit to be used any land or building :(a)for keeping horses, cattle, or other quadrupled animals or birds for transportation sale or hire or for sale of the produce, or(b)as a market in respect of which a licence is required under this Act or(c)for carrying out work as an artisan or(d)for trade of a butcher, fish-monger, poultry or importer of flesh intended for human food or for sale thereof.
