Section 236 in The City of Nagpur Corporation Act, 1948
236. Selling animals, meat, etc. outside a market without a licence. - (1) Without a licence from the [Commissioner] no person shall sell or expose for sale any animal, or any meat or fish intended for human food in any place other than a Corporation or licensed market.
(2)Nothing in sub-section (1) shall apply to meat or fish sold in any hotel or eating house for consumption on the premises.
