Section 268 in The Chhattisgarh Municipalities Act, 1961
268. Licensing and condition for sale of certain articles of food and drinks.
(1)No person shall sell or offer or expose for sale at any place within the Municipality-(i)any animal or any meat or fish intended for human food; or(ii)any milk or dairy product, sweetmeat, fruits, vegetables, betels (ready for chewing), ice, ice-cream, aerated waters, syrups or soft drinks, fruit juice or neera, confectionery and prepared food or drink of any kind;except under and in accordance with the conditions of a licence granted by the Council.(2)No sale of any such article shall be permitted at any place near any stable, public latrine, drain or manhole.(3)The provisions of sub-section (2) shall apply to sale of any such article from any house, shop, or stall (movable or otherwise) and to sale on roads and roadsides.(4)The Council may, at its discretion from time to time, grant, suspend/ withhold or withdraw such licences either generally or in individual cases.(5)Whoever uses or permits the use of any place without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the withdrawal of such licences, shall be punishable with fine which may extend to fifty rupees.(6)Upon a conviction being obtained in respect of any place under sub-section (5), the Magistrate shall, on the application of the Chief Municipal Officer or any officer authorised by him but not otherwise order such place to be closed, and thereupon appoint persons or take other steps to prevent such place being so used; and every person who so uses or permits the use of a place after it has been so ordered to be closed, shall be punishable with fine which may extend to five rupees for each day during which he continues so to use, or permits such use of, the place after it has been so ordered to be closed.
