(1)The Chief Officer of a Municipality may, with the prior approval of the Municipality, grant to any person a municipal licence to establish or keep open a private market on payment of such fees, as may be determined by the Municipality by regulations and may specify such conditions consistent with this Act, as he may deem fit.(2)When the Chief Officer refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.(3)The Chief Officer may, with the previous approval of the Municipality and for reasons to be recorded in writing, by order, suspend a licence in respect of a private market for such period, as he thinks fit or cancel such licence.(4)A private market of which the licence has been suspended or cancelled as aforesaid, shall be closed with effect from such date, as may be specified in the order or suspension or cancellation.
