Section 440 in The Calcutta Municipal Corporation Act, 1980
440. Municipal licence for sale of flesh, fish or poultry. -
(1)No person shall, without or otherwise than in conformity with a licence from the Municipal Commissioner, carry on the trade of a butcher, fish monger, poulterer or importer of flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food :Provided that no person shall sell or exposes for sale any flesh obtained from an animal unless the skinned carcass of the animal is stamped in such manner as the Municipal Commissioner may, by general orders made in this behalf, require in token of the fact that the animal has been slaughtered in a municipal or licenced slaughter-house :Provided further that no licence shall be required for any place used for sale or storage for sale of preserved flesh or fish contained in air-tight or hermetically sealed receptacles.(2)The Municipal Commissioner may, by order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a municipal licence or may, by order and for reasons to be recorded in writing, refuse to grant the same.(3)The Corporation shall by regulation determine the procedure for the issue of licence and its renewal.(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Municipal Commissioner may stop the use thereof by such means as he may consider necessary.
