Section 427(25) in The M.P. Municipal Corporation Act, 1956
(25)Private Markets. - (a) the construction and structural and architectural features of private markets;(b)the drainage, water-supply, ventilation, lighting, sanitary conditions and regulation of private markets;(c)the prevention of cruelty, nuisance, obstruction and overcrowding in, or in the approaches to, or in the passage of, private markets;(d)the supervision of private markets;(e)the days on which and the hours during which any private market may be held or closed:(f)the prevention of all undesirable or diseased persons from entering private markets;(g)the prohibition of all persons from selling in a private market in respect of which a licence has been refused, cancelled, or suspended:[(25-A) licence to pawn brokers, the conditions for such licences and the determination of the amount to be paid for such licences;] [Inserted by M.P. Act No. 13 of 1961.]
