Section 410 in The Mumbai Municipal Corporation Act, 1888
410. Prohibition of sale [or supply] [These words were inserted by Bombay 64 of 1953, Section 17(3).] of animals, etc. except in a market.
(1)Except as hereinafter provided, no person shall, without a licence from the Commissioner; [sell or supply or expose for sale, or supply] [These words were substituted for the words 'sell or expose for sale,' by Bombay 64 of 1953, Section 17(1).] any [animal or bird or any meat or fish] [These words were substituted for the words 'four footed animal or any meat or fish' by Maharashtra 10 of 1998, Section 196.] intended for human food, in any place other than a municipal or private market:(2)Provided that nothing in sub-section (1) shall apply to fresh fish sold from, or exposed for sale in a vessel in which it has been brought direct to the seashore after being caught at sea.Licencing of butchers, etc.
