Section 349(18) in Chennai City Municipal Corporation Act, 1919
(18)(a)for the inspection of public and private markets and shops and other places therein;(b)for the regulation of their use and the control of their sanitary condition; [and] [Inserted by section 174(viii) by Act X of 1936.](c)for licensing and controlling brokers, commission agents and weigh-men and measures practising their calling in markets;
