Section 426 in The Calcutta Municipal Corporation Act, 1980
426. Provision of municipal markets and slaughter-houses. -
(1)The Municipal Commissioner, when authorised by the Mayor-in-Council in this behalf, may provide and maintain municipal markets, slaughter-houses or stockyards in such number as he thinks fit together with stalls, shops, sheds, pens and other buildings and conveniences for the use of persons carrying on trade or business in, or frequenting, such markets or slaughter-houses.(2)Any municipal slaughter-house or municipal stockyard may be situated within or, with the sanction of the State Government, outside Calcutta.(3)A municipal market or a slaughter-house or a stockyard shall be under the control of the Municipal Commissioner.(4)Subject to the orders of the Mayor-in-Council, the Municipal Commissioner may, after giving general notice, close any municipal market or slaughter-house or stockyard or any portion thereof on the date specified in the notice; and the premises occupied for any municipal market, slaughterhouse or stockyard or any portion thereof so closed may be disposed of as the property of the Corporation.
