462. Private market not to be kept open without a license.
(1)Except under a license granted by the Municipal Commissioner or the Executive Officer, in accordance with the general or special conditions issued by the Standing Committee in that behalf, and in conformity with its terms, no person shall establish or keep a private market or, when established, remove it from one place to another, or re-open or re-establish it after it has been closed for a period in excess of twelve months or enlarge its area or dimensions :Provided that the Municipal Commissioner or the Executive Officer shall not refuse a license to keep a private market or cancel or suspend the same, for any cause other than the owner's failure to comply with this Act or the rules and regulations, if any, framed under this Act or the terms of his license after compliance has been required of him.(2)When the Municipal Commissioner or the Executive Officer, has refused, cancelled or suspended any license to keep a private market, he shall cause a notice thereof in Hindi language to be conspicuously exhibited near the building or place where such market is or was to be held.
