Section 313 in West Bengal Municipal Corporation Act, 2006
313. Licence for sale of fish, poultry, etc.
- No person shall, otherwise than in conformity with the terms of a licence granted by the Commissioner, and such other provisions as may be made by regulations in this behalf, carry on the trade of a butcher, fishmonger, poulterer, or importer of flesh intended for human food, or use any place for the sale of flesh, fish, or poultry, intended for human food.
