Section 409 in The Mumbai Municipal Corporation Act, 1888
409. Power to expel persons contravening by-laws or regulations.
- The Commissioner may expel from any municipal market or slaughter house any person, who or whose servants has been convicted of contravening any by-law made under this Act, or any regulation made under section 406, at the time in force in such market or slaughter house and may prevent such person by himself or his servants, further carrying on any trade or business in such market or slaughter house or occupying any stall shop, standing shed, pen or other place therein, and may determine any lease or tenure which such person may have in any such stall, shop, standing shed, pen or place.Sale [or Supply] [These words were inserted by Bombay 64 of 1953, Section 17(2).] of Articles of food outside of markets
