Section 268(1) in The Chhattisgarh Municipalities Act, 1961
(1)No person shall sell or offer or expose for sale at any place within the Municipality-(i)any animal or any meat or fish intended for human food; or(ii)any milk or dairy product, sweetmeat, fruits, vegetables, betels (ready for chewing), ice, ice-cream, aerated waters, syrups or soft drinks, fruit juice or neera, confectionery and prepared food or drink of any kind;except under and in accordance with the conditions of a licence granted by the Council.
