Section 378(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)No person shall without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner in this behalf-(a)keep open, or permit to be kept open, a private market;(b)use or permit to be used any place in the City as a slaughter-house or for the slaughtering of any animal intended for human food;(c)use or permit to be used any place without the City, whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the City;Provided that-(i)the Commissioner shall not refuse a licence for keeping open a private market lawfully established at the appointed day if application for such licence is made within two months thereof except on the ground that the place where the market is held fails to comply with any requirement of this Act or of the rules, bye-laws or standing orders;(ii)the Commissioner shall not cancel or suspend or refuse to renew any licence for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provision of this Act, or with some standing order or with some bye-law;(iii)The Commissioner may cancel or suspend any licence for failure of the owner of a private market to give in accordance with the conditions of his licence a written receipt for any stallage, rent, fee, or other payment received by him or his agent from any person for the occupation or use of any stall, shop, standing shed, pen or other place therein;(iv)nothing in this section shall be deemed to prevent the Commissioner from granting written permission for the slaughter of an animal in any place that he thinks fit, on the occasion of any festival or ceremony or under special circumstances.
