Section 272(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)It shall be lawful for the Chief Officer or any officer in-charge of a municipal market or a slaughter-house to expel from the market or slaughter-house any person -(i)occupying any stall, shop, stand, shed, pen or space in such market or slaughter-house or exposing for sale therein any articles without a licence from the Council; or(ii)using or attempting to use any municipal slaughter-house without a licence;(iii)contravening any by-laws pertaining to such markets or slaughterÂhouses;(iv)suffering from any infections or contagious disease;(v)creating, disturbance in such market or slaughter-house.
