Section 433(21) in The Madurai City Municipal Corporation Act, 1971
(21)(a)for the inspection of public and private markets and shops and other places therein;(b)for the regulation of their use and control of their sanitary conditions; and(c)for licensing and controlling, brokers, porters, commission agents and weighmen and measurers practising their calling in markets, cart-stands, lorry-stands and other landing places maintained by the corporation;
