Section 322(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)No person shall without or otherwise than in unconformity with a licence from the Commissioner 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:Provided that no licence shall be required for any place used for the sale or storage for sale or preserved flesh of fish contained in air tight hermetically sealed receptacles.
