Section 258(2) in Tamil Nadu District Municipalities Act, 1920
(2)Such licence may be refused or may be granted on such conditions as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may deem necessary which may extend to the construction, ventilation, conservancy, supervision and inspection of the premises, whether within or without municipal limits, where the animals from which the milk-supply is derived are kept.Markets, Butchers, Fishmongers, Hawkers
