Section 331(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)No person shall establish a private market for the sale of, or for the purpose of exposing for sale, animals intended for human food or any article of human food or livestock or articles of food or live-stock or shall establish or maintain a private slaughterhouse except with the sanction of the Commissioner who shall be guided in giving such sanction by the decisions of the Corporation at the time in force under sub-section (1).
