464. Municipal license for sale of flesh, fish or poultry.
(1)No person shall, without or otherwise than in conformity with a license from the Municipal Commissioner or the Executive Officer, carry on the trade of a butcher, fish-monger, poulterer or importer of flesh, intended for human food, or use any place for the sale of flesh, fish or poultry, intended for human food :Provided that no person shall sell, or expose for sale, any flesh obtained from an animal unless the skinned carcass of the animal is stamped in such manner as the Municipal Commissioner or the Executive Officer may, by general order made in this behalf, require in token of the fact that the animal has been slaughtered in a municipal or licensed slaughterhouse:Provided further that no license shall be required for any place used for sale, or storage for sale, of preserved flesh or fish contained in air-tight or hermetically sealed receptacles.(2)The Municipal Commissioner or the Executive Officer may, by order, and subject to such conditions as to supervision and inspection as he may think fit to impose, grant a license or may, by order and for reasons to be recorded in writing, refuse to grant a license.(3)The municipality shall, by regulations, determine the procedure for the issue of a license and renewal thereof.(4)If any place is used for the sale of flesh, fish or poultry intended for human food in contravention of the provisions of this section, the Municipal Commissioner or the Executive Officer may stop the use of such place in such manner, as he may consider necessary.
