Section 461(m) in The Mumbai Municipal Corporation Act, 1888
(m)regulating the use of any municipal market building, market place or slaughter house or any part thereof;(ma)[ regulating the purchase and sale of, and conditions of trading in, agricultural produce [, animals elegant or exotic birds and elegant or exotic fishes (except those animals, birds and fishes prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [This clause was inserted by Bombay 54 of 1955, Section 11.] specified in Schedule JJ in municipal and private markets and establishment of markets for such produce;]
