Section 196 in The Howrah Municipal Corporation Act, 1980
196. Power of Commissioner to license private markets, etc.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, keep open any private market or wilfully or negligently permit any place to be used as a private market or use any place as a slaughter-house or stock-yard or for the slaughtering of any animal intended for human consumption.
