Section 331(3) in The Bombay Provincial Municipal Corporations Act, 1949
(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.
