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State of Gujarat - Section

Section 377 in The Gujarat Provincial Municipal Corporations Act, 1949

377. Prohibition of sale in municipal markets without licence of Commissioner.

(1)No person shall, without a licence from the Commissioner, sell or expose for sale any animal or article in any municipal market.
(2)Any person contravening this section may be summarily removed by the Commissioner or by any municipal officer or servant.IV. Licences for Private Markets.