Section 401(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall, without a licence from the Commissioner, sell or expose for sale any animal [, elegant or exotic bird and elegant or exotic fish (except those animals, birds and fishes Prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [Inserted by Maharashtra Act No. 31 of 2018, dated 10.4.2018.]or article in any municipal market.
