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NCT Delhi - Section

Section 321 in The New Delhi Municipal Council Act, 1994

321. Prohibition of use of unlicensed markets.

- No person knowing that market has been opened to the public without a licence having been obtained therefor when such licence is required by or under this Act or that the licence granted therefor is for the time being suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.