Section 439 in Uttar Pradesh Municipal Corporation Act, 1959
439. Butchers and persons who sell flesh of animals to be licensed.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Municipal Commissioner in this behalf -(a)carry on within the City, or at any Corporation slaughter-house, the trade of a butcher;(b)use any place in the City for the sale of the flesh of any animal intended for human consumption or any place without the City for the sale of such flesh for consumption in the City.
