Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

Karnataka High Court: Auto LPG Stations Need to Get Trade License - (05 Jun 2019)

COMMERCIAL

Karnataka High Court has observed that the auto LPG stations are required to get the trade license from Municipality. It further noted that the power to grant/refuse license vested in the Commissioner as per Section 353 of the Karnataka Municipal Corporations Act, 1976 is wide and trade license can be refused where the proposed activity is likely to cause nuisance.

Tags : KARNATAKA HIGH COURT   AUTO   LPG STATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved