Section 528 in Greater Hyderabad Municipal Corporation Act, 1955
528. Prohibition of sale in a municipal market without licence of the Commissioner.
(1)No person shall without licence from the Commissioner, sell or expose for sale any animal or article in any municipal market.(2)It shall be lawful for the Commissioner, with the previous sanction of the Corporation by public notice from time to time, to prohibit within a distance of hundred yards of any municipal market the sale or exposure for sale of all or any of the commodities ordinarily sold in the said municipal market.(3)Any notice issued under sub-section (2) may in like manner at any time be cancelled or modified by the Commissioner.(4)Any person contravening this section may be summarily removed by the Commissioner or by any municipal officer or servant.
