- The Municipal Commissioner or the Executive Officer may order any land, in respect of which a conviction has been made under section 313 to be closed as a market-place, and thereupon may take action to prevent such land being so used, and every person who sells or exposes for sale of any article, animals, meat or fish, intended for human food or butter ghee, fruits or vegetables on any land which has been so closed, shall be liable to a fine not exceeding twenty-five rupees.
