Section 331 in The Maharashtra Municipal Corporations Act, 1949
331. Opening of private markets and of private slaughter-houses. - (1) The Corporation shall, from time to time, determine whether the establishment of new private markets or the establishment or maintenance of private slaughter-houses shall be permitted in the City or in any specified portion of the City.
(2)No person shall establish a private market for the sale of, or for the purpose of exposing for sale, animals intended for human food or any article of human food or live-stock or articles of food or live-stock or shall establish or maintain a private slaughter-house except with the sanction of the Commissioner who shall be guided in giving such, sanction by the decisions of the Corporation at the time in force under subsection (1).(3)When the establishment of a private market or a slaughter-house has been so sanctioned, the Commissioner shall cause a notice of such sanction to be affixed in such language or languages as the Corporation may from time to time specify on some conspicuous spot on or near the building or place where such market is to be held.Explanation. - For the purpose of sub-section (2), the owner or occupier of a place in which a private market or slaughter-house is established shall be deemed to have established such market.
