Section 327(1) in The New Delhi Municipal Council Act, 1994
(1)No person shall use or permit to be used any premises for any of the following purposes without or otherwise than in conformity with the terms of a licence granted by the Chairperson in this behalf, namely:-(a)any of the purposes specified in Part I of the Ninth Schedule;(b)any purpose which is, in the opinion of the Chairperson dangerous to life, health or property or likely to create a nuisance;(c)keeping horses, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce thereof; or(d)storing any of the articles specified in Part II of the Ninth Schedule except for domestic use of any of those articles:Provided that the Council may declare that premises in which the aggregate quantity of articles stored for sale does not exceed such quantity as may be prescribed by bye-laws in respect of any such articles shall be exempted from the operation of clause (d).
