(1)No person shall, without the general or special permission in writing of the Chief Officer of a Municipality, sell or expose for sale any animal or article in any municipal market within the municipal area of the Municipality.(2)Any person contravening the provisions of sub-section (1) and any animal or articles exposed for sale by such person may be summarily removed from the market by or under the orders of the Chief Officer by a Police Officer or any officer or employee of the Municipality authorised by the Chief Officer in this behalf.
