Section 234 in The City of Nagpur Corporation Act, 1948
234. Power of Corporation to permit opening of new private markets.
(1)The Corporation may at its discretion permit the establishment of a new private market in the City or in any specified portion thereof.(2)No person shall establish a new private market for the sale of animals intended for human food, or for the purpose of exposing them for sale except with the sanction of the Corporation.(3)When the establishment of a new private market is sanctioned the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall cause a notice of the sanction to be exhibited in English, Hindi and Marathi in some conspicuous spot on or near the building or place where such market is to be held.
