Section 411 in The Mumbai Municipal Corporation Act, 1888
411. Butchers and persons who [sell or supply] [These were substituted for the word 'sell' by Bombay 64 of 1953, Section 18(2).] the flesh of animals to be licensed.
- No person shall without, or otherwise than in conformity with the terms of a licence granted the Commissioner in this behalf-(a)carry on within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], or at any municipal slaughter house the trade of a butcher;(b)use any place in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] [for the sale or supply] [These words were substituted for the words 'for the sale' by Bombay 64 of 1953, Section 18(1).] of the flesh of any animal [or bird] [These words were inserted by Maharashtra 10 of 1998, Section 197.] intended for human food or any place without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] [for the sale or supply] [These words were substituted for the words 'for the sale' by Bombay 64 of 1953, Section 18(1).] of such flesh for consumption in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
