(1)No person shall, without or otherwise than in conformity with a licence from the Municipality carry on the trade of butcher, fish monger, poulterer or importor of flesh intended for human food, or use any place for the sale if flesh. fish or poultry intended for human food:Provided that no person shall sell or expose for sale any flesh obtained from an animal unless the skined carcass of the animal is stamped in such manner as the Municipality may, by general order made in this behalf, require in token of the fact that the animal has been slaughtered in a Municipal or licensed slaughter house.
