Section 429 in The Calcutta Municipal Corporation Act, 1980
429. Prohibition of business and trade near a market. -
(1)No animal or article shall be sold or exposed for sale by a hawker or squatter within a distance of forty-five metres from the outward confines of any municipal market or licensed private market without the permission of the Municipal Commissioner.(2)Any person contravening the provisions of sub-section (1) and any animal or article exposed for sale by such person may be summarily removed by or under the orders of the Municipal Commissioner by a Police Officer or any officer or employee of the Corporation appointed by him in-this behalf.
