5C. [ Power to close existing market or fair in public interest. [Section 5C and 5D were inserted by Bombay 84 of 1958, Section 6.]
- The District Magistrate, on an application made to him under this Act for the closure of an existing market or fair, if he is satisfied that it is necessary so to do-(a)for the prevention of breaches of the peace or serious inconvenience to the frequenters of such market or fair, or(b)because of the vicinity of any place of public religious worship, educational institution, hostel, hospital, nursing home, or other public place to the market or fair and the consequent nuisance caused to such public place by the holding of the market or fair, or(c)on grounds of public health, public convenience or safety, or the proper regulation of traffic,may, by order in writing, direct that, from such date as is stated therein, either permanently or for a period specified in the order such market or fair shall be closed and shall not be held at such place:Provided that no order shall be made by the Magistrate, unless he has followed the procedure set out in section 5D.
