Section 241(1) in The U.P. Municipalities Act, 1916
(1)The right of any person to use any place, within the limits of a [municipal area] [Substituted by U.P. Act No. 12 of 1994.], other than a municipal market, as a market or shop for the sale of animals, meat or fish intended for human food, or as a market for the sale of fruit or vegetables, shall be subject to bye-laws (if any) made under Heading F of Section 298.
