Section 402(2) in The Mumbai Municipal Corporation Act, 1888
(2)No person shall establish a new private market for the sale of, or for the purpose of exposing for sale, animals intended for human food, or any other article of human food, except, with the sanction of the Commissioner, who shall be guided in giving such sanction by the decisions of the corporation at the time in force under sub-section (1). [The owner or occupier of a place in which a private market is established shall, for the purposes of this sub-section, he deemed to have established such market.] [These words were added by Bombay 5 of 1938, Section 39.]
