Section 436(1) in The Calcutta Municipal Corporation Act, 1980
(1)Notwithstanding any licence required under section 435, the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, grant to any person a municipal licence to establish or keep open a private market on payment of such fees as may be determined by the Corporation by regulation, and may specify such conditions consistent with this Act as he may deem fit.
