(1)No person shall, without the general or special permission, in writing, of the Municipal Commissioner or the Executive Officer, sell, or expose for sale, any article or animal in any municipal market within the municipal area.(2)Nothing in sub-section (1) shall apply to meat or fish sold in any hotel or eating house for consumption on the premises.(3)Any person who contravenes the provision of sub-section (1) shall be liable to a fine not exceeding two hundred rupees and to a further fine not exceeding fifty rupees for each day during which the offence is continued after conviction for such offence.(4)Whoever, having been ordered by the Municipal Commissioner or the Executive Officer to clear out of any municipal market or slaughterhouse fails to do so or having once been expelled re-enters the municipal market or slaughterhouse shall, on conviction, be liable to a fine not exceeding two thousand rupees and to a further fine not exceeding two hundred rupees for every day during which the offence is continued after conviction of such offence.
