Section 440(1) in Kolkata Municipal Corporation Act, 1980
(1)No person shall, without or otherwise than in conformity with a licence from the Municipal Commissioner, carry on the trade of a butcher, fish monger, poultered or importer of flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food :Provided that no person shall sell or expose for sale any flesh obtained from an animal unless the skinned carcass of the animal is stamped in such manner as the Municipal Commissioner may, by general order made in this behalf, require in token of the fact that the animal has been slaughtered in a municipal or licenced slaughter-house :Provided further that no license shall be required for any place used for sale or storage for sale of preserved flesh or fish contained in air-tight or hermetically sealed receptacles.
