281. Municipal licence specially for sale of flesh, fish or poultry.
(1)No person shall, without or otherwise than in conformity with a licence from the Board of Councilors, carry on the trade of butcher, fishmonger, poulterer or importer of flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food:Provided that no person shall sell or expose for sale any flesh obtained from an animal unless the skinned carcass of the animal is stamped in such manner as the Board of Councilors may, by general order made in this behalf, require in token of the fact that the animal has been slaughtered in a municipal or licensed slaughter house:Provided further that no licence shall be required for any place used for sale or storage for sale of preserved flesh or fish contained in air-tight or hermetically sealed receptacles;(2)The Board of Councilors may, by order and subject to such conditions as it may, upon supervision and inspection, think fit to impose, grant a municipal licence or may, by order and for reasons to be recorded in writing, revoke the name.(3)The Board of Councilors may, by regulation, determine the procedure for the issue of licence and its renewal, fix the standard of edibility of meat and fish, and provide for inspection and analysis of samples of such meat and fish.(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the. Chairman may stop the use thereof by such means as he may consider necessary.
