Section 237 in The City of Nagpur Corporation Act, 1948
237. Power of Corporation to regulate the manufacture, preparation and sale of food and drink.
- The Corporation may, and if required by the State Government shall, by by-laws -(a)prohibit the manufacture, sale or preparation or exposure for sale, of any specified article of food or drink, in any place or premises not licensed by the Corporation;(b)regulate the hours and manner of transport of any specified articles of food or drink within the City and prescribe the route by which such articles shall be carried;(c)prohibit the sale of milk, butter, ghee, curd, meat, game, fish and poultry by persons licensed by the Corporation;(d)prohibit the import by persons not licensed by the Corporation of milk, cream, butter, ghee, curd, meat, game, fish and poultry within the City for sale;(e)provide for the grant and withdrawal of licences and the levying of fees therefore under this section :Provided that no person shall be punishable for the breach of any by-law made under clause (a) by reason of the continuance of such manufacture, preparation, or exposure for sale, or sale in any place or upon any premises which are at the time of the making of such by-laws used for such purpose until he has received from the Corporation six months' notice in writing to discontinue such manufacture, preparation or exposure for sale.
