469. Butcher's fishmonger's and poulterer's Licence.
(1)No person shall without or otherwise than in conformity with a licence from a Municipality [carry on the occupation of butcher, fishmonger or poulterer] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] or use any place for the sale of flesh or fish intended for human food in any place within a Municipal area:Provided that no licence shall be required for a place used for the selling or storing for sale of [preserved fish or flesh kept in airtight and scaled containers] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.].(2)The Secretary may, by order and subject to such restrictions as to supervision and inspection as he thinks fit, grant or refuse to grant such licence.(3)No person shall exhibit or expose to public view for sale or otherwise, the carcasses or animal or bird (whether dressed or not) in any licensed premises or in any other place in such a manner as to cause annoyance or offence to the sense of sight of public.(4)Every licence granted under sub-section (2) shall, unless an earlier date is specified therein, expire at the end of the year in which it is granted.
