Section 256 in The Chhattisgarh Municipal Corporation Act, 1956
256. Power of Corporation to regulate the manufacture, preparation and sale of food and drinks.
- The Corporation may, and if required by the Government shall, by bye-law-(a)prohibit the manufacture, sale or preparation or exposure for sale, of any specified article of food or drink, in any place or premises not licenced by the Corporation;(b)regulate the hours and manner of transport of any specified articles of food or drink within the City and prescribe the route by which such articles shall be carried;(c)prohibit the sale of milk, butter, ghee, curd, meat, game, fish, and poultry by persons not licensed by the Corporation;(d)prohibit the import by persons not licensed by the Corporation of milk, cream, butter, ghee, curd, meat, game, fish and poultry within the City for sale;(e)provide for the grant and withdrawal of licences and the levying of fees thereof under this section :Provided that no person shall be punishable for the breach of any bye-law made under clause (a) by reason of the continuance of such manufacture, preparation or exposure for sale in any place or upon any premises which are at the lime of the making of such bye-laws, used for such purpose until he has received from the Corporation six months' notice in writing to discontinue such manufacture, preparation or exposure for sale.
