Section 402 in The Mumbai Municipal Corporation Act, 1888
402. Opening of new private markets.
(1)The corporation shall from time to time determine whether the establishment of new private markets shall be permitted in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (wet 4.9.1996).] or in any specified portion of the [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (wet 4.9.1996).].(2)No person shall establish a new private market for the sale of, or for the purpose of exposing for sale, animals intended for human food, or any other article of human food, except, with the sanction of the Commissioner, who shall be guided in giving such sanction by the decisions of the corporation at the time in force under sub-section (1). [The owner or occupier of a place in which a private market is established shall, for the purposes of this sub-section, he deemed to have established such market.] [These words were added by Bombay 5 of 1938, Section 39.](3)When the establishment of a new private market has been so sanctioned, the Commissioner shall cause a notice of such sanction to be affixed in the English, Marathi, Gujarati [Hindi] [This word was inserted by Maharashtra 21 of 1989, Section 46.] and Urdu languages on some conspicuous spot on or near the building or place where such market is to be held.
