Section 239 in The Asansol Municipal Corporation Act, 1990.
239. Licensing of butchers and sale of meat, etc. outside market. -
No person shall, without or otherwise than in conformity with the terms of a licence granted by the Chief Executive Officer in this behalf,-(a)carry on within Asansol or at any municipal slaughter-house outside Asansol the trade or business of a butcher, or(b)sell or expose or hawk about for sale any animal or any meat or fish intended for human consumption in any place other than a municipal market or a private market.
