Section 6(e) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
(e)(i)that the licensee shall not, without the permission of the committee in writing, use the licensed premises for residential purposes;(ii)that the licensee shall not install the workshop or factory or carry on manufacture in commercial shop or workshop or factory driven by hand or with the aid of electric power or oil engine or steam engine or boiler or oil fired furnace or electric furnace in residential area.
