Section 406 in The Mumbai Municipal Corporation Act, 1888
406. Regulations to be framed for markets and slaughter houses.
- [The Commissioner may,] [This words were substituted for the words 'The Commissioner may, with the approval of the Standing Committee' by Maharashtra 10 of 1998, Section 193.] [with the approval of the Standing Committee] [These words were inserted by Maharashtra 27 of 1999, Section 162, (w.e.f. 23-4-1999).] from time to time make regulations, inconsistent not with any provision of this Act, or of any by-law made under this Act at the time in force-(a)for preventing nuisances or obstruction in any market building, market place of slaughter house or in the approaches thereto;(b)fixing the days and the hours on and during which any market or slaughter house may be held or kept open for use;(c)for keeping every market building, market place and slaughter house in a cleanly and proper state, and for removing filth and refuse therefrom;(d)requiring that any market building, market place or slaughter house be properly ventilated and be provided with a sufficient supply of water;(e)requiring that in market buildings and market places, passages be provided between the stalls of sufficient width for the convenient use of the public.(f)[ for regulating the purchase and sale of and conditions of trading in agricultural produce [, animals, elegant or exotic birds and elegant or exotic fishes (except those animals, birds and fishes prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [This clause was added by Bombay 54 of 1955, Section 10.] specified in Schedule J3 in any market building or market place.]
