Section 398 in The Mumbai Municipal Corporation Act, 1888
398. What to be deemed municipal markets and slaughter houses.
- [(1)] [Section 398 was renumbered as sub-section (1) of that section by Bombay 54 of 1955, Section 9.] All markets and slaughter houses which belong to or are maintained by the corporation shall be called "municipal markets" or "municipal slaughter houses." All other markets and slaughter houses shall be deemed to be private.(2)[ The corporation may also establish markets for the purchase and sale of or trading in agricultural produce [, animals, elegant or exotic birds and elegant or exotic fishes (except those animals, birds and fishes prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [This sub-section was added by Bombay 54 of 1955, Section 9.] specified in Schedule JJ. The corporation may, with the previous sanction of the State Government, add to, amend or cancel, by notification in the Official Gazette, any of the items of agricultural [, animals, elegant or exotic birds and elegant or exotic fishes (except those animals, birds and fishes prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [Inserted by Maharashtra Act No. 31 of 2018, dated 10.4.2018.]produce specified in Schedule JJ.]
