Section 436 in The Calcutta Municipal Corporation Act, 1980
436. Municipal licence for private markets. -
(1)Notwithstanding any licence required under section 435, the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, grant to any person a municipal licence to establish or keep open a private market on payment of such fees as may be determined by the Corporation by regulation, and may specify such conditions consistent with this Act as he may deem fit.(2)When the Municipal Commissioner refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.(3)The Municipal Commissioner may, with the previous approval of the Mayor-in-Council and for reasons to be recorded in writing, suspend a licence in respect of a private market for such period as he thinks fit or cancel such licence.(4)A private market of which the licence has been suspended or cancelled as aforesaid shall be closed with effect from such date as may be specified in the order of suspension or cancellation.
