Section 309 in West Bengal Municipal Corporation Act, 2006
309. Licence for trade or business of butcher and sale of meat etc. outside municipal market or private market.
- No person shall, without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner in this behalf.-(a)carry on, within the Corporation area or at any municipal slaughterhouse situated outside the Corporation area, the trade or business of a butcher, or(b)sell, or expose or hawk for sale, any animal, or any meat or fish, intended for human consumption, in any place other than a municipal market or private market.
