186. Power to expel person from any Municipal market.
- The Municipality may, after giving the parties concerned an opportunity of being heard and in accordance with such rules and regulations as may be made in this behalf-(a)expel from any Municipal market, Municipal slaughter house or Municipal stockyard, for such period as it may think fit, any person who or whose employee has been found contravening any provision of this Act or the Rules or regulation made thereunder or any order or direction given under such Act, Rules or regulations;(b)prevent such person as aforesaid from further carrying on any trade or business in such market, slaughter house or stockyard or occupying any stall, shop, shed or space ;(c)determine any lease or tenure which such person may have in any such stall, shop, shed or open space.
