Section 303 in Chennai City Municipal Corporation Act, 1919
303. Establishment of private markets.
(1)The council shall determine whether the establishment of new private markets for the sale of or for the purpose of exposing for sale animals intended for human food or any article of human food shall be permitted in the city or any specified part of the city.(2)[ (a) No person shall establish any new private market without or otherwise than in conformity with a licence issued by the commissioner with the sanction of the [standing committee] [Substituted by section 149 by Act X of 1936.] which shall be guided in giving or refusing sanction, by the resolutions of the council passed under sub-section (1).](b)Applications for such licence shall be made by the owner of the place in respect of which the licence is sought [not less than forty-five and not more than ninety days] [Substituted for the words 'not less than thirty days' by section 6 of the Madras City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VII of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).], before such place is opened as a market.
