(1)No person shall, without the general or special permission in writing of the Municipality, sell or expose for the sale any commodity or article or animal or bird in any Municipal market or utilise any space within the Municipal market for any other purpose.(2)Any person contravening the provisions of sub-section (1 ), and any commodity, animal or articles exposed for sale by person, may be summarily removed from the market by or under the orders of the Municipality.
