Section 207 in The Gujarat Municipalities Act, 1963
207. Licensing markets slaughter-house.
(1)It shall be lawful for the municipality to direct that no place other than a municipal market or slaughter-house, shall be used for any of the purposes specified in sub-clauses (i) and (ii) of clause (b) of sub-section (1) of section 275 except under and in accordance with the conditions of a licence from the executive committee, which may at its discretion from time to time grant, suspend, withhold or withdraw such licences either generally or in individual cases.(2)Whoever uses or permits the use of any place contrary to such direction, or without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the withdrawal of such licence, shall be punished with fine which may extend to fifty rupees.(3)Upon a conviction being obtained in respect of any place under sub-section (2) of this section, the magistrate shall, on the application of the executive committee but not otherwise, order such place to be closed, and thereupon appoint persons or take other steps to prevent such place being so used; and every person who so uses or permits the use of a place after it has been so ordered to be closed, shall be punished with fine which may extend to ten rupees for each day during which he continues to use, or permits such use of, the place after it has been so ordered to be closed.(4)Nothing in this section or in sub-clause (ii) of clause (b) of sub-section (1) of section 275 shall apply to any liquor as defined in the Bombay Prohibition Act, 1949 (Bombay XXV of 1949).
