Section 260(1) in The Chhattisgarh Municipalities Act, 1961
(1)It shall be lawful for the Council to direct that no place other than a Municipal market shall be used for the sale of animals, meat, fish, fruits, vegetables or such other articles as the Council may, with the prior sanction of the prescribed authority, specify in this behalf except under and in accordance with the conditions of a licence from the Council which may, at its discretion from time to time, grant, suspend, withhold or withdraw such licence either generally or in individual cases.
