(1)No place in a cantonment other than a public market shall be used as a market, and no place in a cantonment other than a public slaughter-house shall be used as a slaughter-house, unless such place has been licensed as a market or slaughter-house, as the case may be, by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]:Provided that nothing in this sub-section shall apply in the case of a slaughter-house established and maintained by the Government.
