Section 168(1) in The Manipur Municipalities Act, 1994.
(1) within such local limits as may be fixed by the municipally no place shall be used without a licence from the municipality which shall be renewable annually, for ally of the following purposes, namely:-
(b) boiling offal or blood;
(c) skinning or disembowelling animal;
(d) the manufacture of bricks, pottery, tiles or time in a klin, panja or lamp or by any other similiar method;
(e) as a soap- house, oil- boiling house, dyeing house;
(f) as tannery, slaughter- house;
(g) as a manufactory or place of business from which offensive or unwholesome odour may arise;
(h) as a yard or depot for hay, straw, bamboo, thatching grass' jute or other dangerously inflammable material for the purpose of any trade;
(i) any store- house for kerosene, petroleum napthamcoal- tar or any inflammable oil or wholesale stock of matches exceeding one hundred gross;
(j) as a shop for the sale of meat;
(k) as a place for the storage of rags or bones, or both;
(n) hotel or eating house;
(p) bakery including biscuit factory.