Section 197 in The Howrah Municipal Corporation Act, 1980
197. Licensing of butchers and of sale of meat, etc. outside market.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, -(a)carry on within Howrah or at any municipal slaughter-house without Howrah the trade or business of a butcher, or(b)sell or expose or hawk about for sale any animal or any meat or fish intended for human consumption in any place other than a municipal market or a private market.
