Section 358(8) in The Chhattisgarh Municipalities Act, 1961
(8)Markets, Slaughter-houses, Trades, Occupations and Sale of Food-Stuffs-(a)the regulation and inspection of market and slaughterhouses for the proper and cleanly conduct of business therein and for inspection of animals before slaughter and of organs and meat after slaughter for the purpose of certification;(b)fixing the rent and other charges to be levied for the use of markets and slaughter-houses belonging to the Council and for regulating the conduct of business therein;(c)prescribing the conditions on or subject to which, and the circumstances in which and the area or localities in respect of which, licences may be granted, refused, suspended or withdrawn for the use of any land, premises or place not belonging to Council-(i)as a market;(ii)as a slaughter-house;(iii)for the manufacture, preparation, storing, sale or supply for the purpose of trade of any article or thing intended for human food or drink whether such food or drink is to be consumed in such place or not;(iv)for carrying on any offensive or dangerous trade and providing for the inspection and regulation of the conduct of business in any land, premises or place used as aforesaid, so as to secure cleanliness therein and to minimise any injuries, offensive or dangerous effect arising or likely to arise therefrom;(d)The regulation and inspection of all places used by or for animals which are for sale or hire or the produce of which is sold and for the proper and cleanly conduct of business therein;(e)licensing and conditions for sale of articles of foods and drinks mentioned in Section 268;(f)licensing of butchers;(g)the regulation and inspection of places used for manufacture and/or sale of sweet-meats;(h)prescribing the conditions on or subject to which licences may be granted, refused, suspended or withdrawn for hawking exposing for sale in any public place or street any article whatsoever, whether it be for human consumption or not;(i)for licensing brokers/commission agents, measures and weighman practising their calling in public places within the Municipality, and fixing the fees payable for such licences and the conditions on which they are to be granted and may be revoked;(j)for regulating the posting of bills and advertisements and the position, size, shape and style of name-boards, signboards and signposts;(k)prescribing the conditions on and subject to which permission may be granted, renewed, suspended or withdrawn for erecting, exhibiting, fixing or retaining any business advertisement, over any land, building, or structure, or for announcing any business advertisement by loud-speaker;(l)regulation of smoke and sanitation in factories, workshop and trade premises;(m)prescribing the condition on and subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of whistles and trumpets operated by steam or mechanical means in factories and other places for the purposes of summoning or dismissing workmen or person employed;(n)prevention of nuisance in any market building, market place, slaughter-house or any factory, workshop or trade premises;
