(1)The Board at a meeting may order that within such limits as it may fix, no land shall be used as a market otherwise than under a license to be granted by the Board. The license may be for one year and thereafter liable to renewal annually.(2)On the issue of an order as in sub-section (1) the Board at a meting may grant a license for the use of any land as a market:Provided that the Board shall not-(a)refuse a license for the maintenance of a market lawfully established on the date of such order coming into force, if application be made within six months from such date except on the ground that the place where the market is established fails to comply with any conditions prescribed by or made under this Act; or(b)cancel, suspend or refuse to renew any license granted under such order for any cause other than the failure of the license to comply with the conditions of the license, or with any provisions prescribed by, or made under this Act.
