Section 437 in The Calcutta Municipal Corporation Act, 1980
437. Prohibition of keeping market open without licence, etc. -
(1)No person shall keep open for public use any market in respect of which a licence is required by or under this Act without obtaining a licence therefor or while the licence therefor is suspended or after the same has been cancelled.(2)When a licence to open a private market is granted or refused or is suspended or cancelled, the Municipal Commissioner shall cause a notice of such grant or refusal or suspension or cancellation to be posted in such language or languages as he thinks necessary in some conspicuous place by or near the entrance to the place- to which the notice relates.
