(1)No person shall without or otherwise than in conformity with a licence from a Municipality [carry on the occupation of butcher, fishmonger or poulterer] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] or use any place for the sale of flesh or fish intended for human food in any place within a Municipal area:Provided that no licence shall be required for a place used for the selling or storing for sale of [preserved fish or flesh kept in airtight and scaled containers] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.].
