Section 317 in Jammu and Kashmir Municipal Corporation Act, 2000
317. Prohibition of keeping markets open without licence etc.
(1)No person shall keep open for public use any market in respect of which a license is required by or under this Act without obtaining a license therefore or while the license therefor is suspended or after the same has been cancelled.(2)When a licence to open a private market is granted or refused or is suspended or cancelled , the Commissioner shall cause a notice of the grant refusal, suspension or cancellation to be pasted in such language or language as he thinks necessary in some conspicuous place b or near the entrance to the place to which the notice relates.
