Section 318 in Gauhati Municipal Corporation Act, 1971
318. Licence for dealing in flesh, fish and poultry.
(1)No person shall without or otherwise than in conformity with a license from the Commissioner deal in flesh, fish, poultry or import flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food:Provided that no licence shall be required of any place used for the sale or storage for sale of preserved flesh or fish contained in airtight or hermetically sealed receptacles.(2)The Commissioner may be order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a licence or may by order refuse, for reasons to be recorded, to grant the same.(3)Every such licence shall expire at the end of the year of which it is granted or at such earlier date as the Commissioner may, for special reasons, specify in the licence.(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Commissioner may stop the use thereof by such means as he may consider necessary.
