Section 254(1) in The M.P. Municipal Corporation Act, 1956
(1)Except under a licence granted by the Commissioner in accordance with the general or special orders issued by the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] in that behalf, and in conformity with its terms, no person shall establish or keep a private market or when established, remove it from one place to, another, or re-open or re-establish it after it has been closed for a period in excess of twelve months, or enlarge its area or dimensions :Provided that the Commissioner shall not refuse a licence to keep a private market or cancel or suspend the same for any cause other than the owner's failures to comply with this Act or the terms of his licence alter compliance has been required of him.
