Section 426(1) in Kolkata Municipal Corporation Act, 1980
(1)The Municipal Commissioner, when authorised by the Mayor-in-Council in this behalf, may provide and maintain municipal markets, slaughter-houses or stockyards in such number as he thinks fit together with stalls, shops, sheds, pens and other buildings and conveniences for the use of persons carrying on trade or business in, or frequenting such markets or slaughter-houses.
