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State of Uttar Pradesh - Section

Section 427 in Uttar Pradesh Municipal Corporation Act, 1959

427. Prohibition of sale in unauthorized private markets.

- No person who knows that any private market has been established without the sanction of the Municipal Commissioner, or is kept open after a licence for keeping the same open has been refused, cancelled or suspended by the Municipal Commissioner, shall sell or expose for sale therein any animal or articles of human food or any livestock or food for livestock.