Section 314 in Jammu and Kashmir Municipal Corporation Act, 2000
314. Use of Municipal markets.
(1)No person shall, without the general or special permission in writing of the Commissioner, sell or expose for the sale any animal or article in any municipal market.(2)Any person contravening the provisions of sub-section (1) , and any animal or article exposed for sale by such person, may be summarily removed form the market by or under the orders of the Commissioner or any officer or employee of the Corporation authorized by the Commissioner in this behalf.
