452. Prohibition of business and trade near a market.
(1)No animal or article shall be sold or exposed for sale by a hawker or squatter within a distance of fifty metres from the outward confines of any municipal market or licensed private market without the permission of the Chief Officer of the Municipality.(2)Any person contravening the provisions of sub-section (1) and any animal or article exposed for sale by such person may be summarily removed by or under the orders of the Chief Officer by a Police Officer or any officer or employee of the Municipality authorised by the Chief Officer in this behalf.
