Section 271(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Council may -(a)define or determine the limits of any private market or declare what portions of such market shall be made part of the existing approaches, streets, passages and ways to and in such market; and(b)after hearing the owner or the person in-charge of such market, by written notice, require such owner or person to -(i)lay out, construct, alter, clear, widen, pave, drain and light, to the satisfaction of the Council such approaches, streets, passages and ways to or in such market;(ii)provide such conveniences for the use of persons resorting to such market; and(iii)provide adequate ventilation and lighting of the market-building, or any portion thereof including shops and stalls,as the Council may think fit,
