Section 529 in Greater Hyderabad Municipal Corporation Act, 1955
529. Opening of new private markets.
(1)The Corporation shall from time to time determine whether the establishment of new private markets shall be permitted in the City or in any specified portion of the city.(2)No person shall establish a new private market for the sale of, or for the purpose of exposing for the sale of 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 subsection (1). The owner or occupier of a place in which a private market is established shall, for the purposes of this sub-section, be deemed to have established such market.(3)When the establishment of a new private market has been so sanctioned, the Commissioner shall cause a notice of such sanction to be affixed in such language or languages as the Corporation may from time to time specify, on some conspicuous spot on or near the building or place where such market is to be held.
