Section 401 in The Mumbai Municipal Corporation Act, 1888
401. Prohibition of sale in a municipal market without Licence of Commissioner.
(1)No person shall, without a licence from the Commissioner, sell or expose for sale any animal [, elegant or exotic bird and elegant or exotic fish (except those animals, birds and fishes Prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [Inserted by Maharashtra Act No. 31 of 2018, dated 10.4.2018.]or article in any municipal market.(2)Any person contravening this section may be summarily removed by the Commissioner or by any municipal officer or servant.
