(1)A Magistrate, on the application of the Board, may order any land in respect of which a conviction shall have been obtained under the preceding section to be closed a market place, and thereupon may make order to prevent such land being so used.(2)Every person who shall sell or expose for sale any article intended for food or drink or any live-stock or other merchandise on any land which shall have been so closed, shall be liable, for every such offence, to be fine not exceeding ten rupees.
