- The licensing authority may, by a written order direct the licence of a market-(a)to cause the whole or any portion of the floor of the market, to be raised or paved with dressed stone or other suitable material ;(b)to cause such drains to be made in or from the market, of such material size and description, at such level, and with such outfall as may appear necessary to the licensing authority ;(c)to cause supply of water to be provided for keeping market, in a clean and wholesome state ;(d)to cause any shop, stall, shed or other structure in the market to be altered or improved in such manner as the licensing authority may consider necessary ;(e)to lay out, construct, alter, clear, widen, pave, drain and light, to the satisfaction of the licensing authority, approaches, streets passages and ways to or in the market ;(f)to provide conveniences for the use of persons resorting to the market Provided that no such order shall be passed without giving an opportunity to the licences of being heard ;Provided further that the order specify a time limit within which the directions are required to be carried out.
