Section 224 in The City of Panaji Corporation Act, 2002
224. 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 sanction of the Corporation.(3)When the establishment of a new private market is sanctioned the Commissioner shall cause a notice of the sanction to be exhibited in Konkani, Marathi, English and Hindi in some conspicuous spot on or near the building or place where such market is to be held.
