Section 423(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)No person shall establish a private market for the sale of, or for the purpose of exposing for sale, animals intended for human food, or any article of human food or livestock or articles of food for livestock or shall establish or maintain a private slaughter-house except with the sanction of and after obtaining a licence from the Municipal Commissioner who shall be guided in giving such sanction and licence by the decisions of the Corporation at the time in force under sub-section (1):Provided that the Municipal Commissioner shall not refuse to give sanction or to grant licence for running a private market or a slaughter-house already lawfully established on the appointed day if application for such sanction and licence is made within two months of the appointed day, except on the ground that the place where the market or slaughter-house is established fails to comply with any requirements of this Act or of any rule or bye-law framed thereunder.
