Section 123 in Telangana District Boards Act, 1955
123. Licensing of private markets.
(1)No private person shall establish or maintain a private market except under a licence granted by the Board.(2)The Board may grant, a licence subject to such conditions as regards sanitation, drainage, water-supply, width of paths and ways, weights and measures to be used and rents to be charged in such markets as may be prescribed under clause (xvii) of sub-section (2) of section 200.(3)While granting such licence, the Board may charge a fee not exceeding such amount as may be prescribed.
