Section 261(1) in Tamil Nadu District Municipalities Act, 1920
(1)No person shall, without the permission of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] , or if the [fees] [This word was substituted for the word 'rent and fees' by section 111 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] have been farmed out, of the farmer, sell or expose for sale any animal or article within any public market.
