Section 330 in The Bombay Provincial Municipal Corporations Act, 1949
330. Prohibition of sale of commodities sold in municipal markets. - It shall be lawful for the Commissioner, with the previous sanction of the Corporation, by public notice from time to time to prohibit within a distance of fifty yards of any municipal market the sale or exposure for sale of the commodities or of any of the commodities specified in the notice ordinarily sold in the said municipal market.
(2)Any notice issued under sub-section (1) may with like sanction at any time, be cancelled or modified by the Commissioner.
