Section 415(36) in The City of Nagpur Corporation Act, 1948
(36)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 over-crowding in; or in the approaches to, or in the passage of, private markets;(d)the supervision of private markets;(e)the appointment and dismissal of superintendents of private markets;(f)the days on which and the hours during which any private market may be held;(g)the prevention of undesirable or diseased persons from entering private markets;(h)the prohibition of all persons from selling in a private market in respect of which a licence has been refused, cancelled, or suspended;
