(1)No place, other than a Municipal market, shall be used as a market unless such place has been licensed as a market by the Municipality under the provisions of this Chapter on such terms and conditions as the Municipality may determine.(2)No place, other than a Municipal slaughter house, shall be used as a slaughter house and a Municipality may make order permitting the slaughter of any animal in any place on the occasion of any religious festival or ceremony subject to such conditions as the Municipality may, by public or special notice, impose in this behalf.(3)The Municipality may require the owner or the occupier of any licensed private market to provide approach road for passage or drain or light or to provide such convenience for the use of persons resorting to such markets as it may deem fit.
