Section 260(1) in The M.P. Municipalities Act, 1961
(1)It shall be lawful for the Council to direct that no place other than a Municipal market shall be used for the sale of animals, meat, fish, fruits, vegetables or such other articles as the Council may, with prior sanction of the prescribed authority, specify in this behalf except under and in accordance with the conditions of a licence from the Council which may, at its direction from time to time, grant, suspend, withhold or withdraw such licence either generally or in individual cases.
