Section 415(35) in The City of Nagpur Corporation Act, 1948
(35)Management of municipal markets, etc. and the supervision of the manufacture, storage and sale of food. - (a) the sale of the flesh of any four footed animal not slaughtered in a Corporation slaughter-house and the importation within the Corporation limits of the flesh of any such animal outside these limits;(b)the sale of meat;(c)the sanitary conditions of municipal slaughter houses;(d)the sanitary conditions of municipal markets;(e)the destruction of diseased animals;(f)the manufacture for sale and the sale of articles of food and drink or drugs either by licence or otherwise;(g)the qualifications of persons who may compound, mix, prepare, dispense or sell any drugs and the certificates or permissions necessary;(h)the hours and manner of importation into, or of transport within, the City of any articles of food and drink or drugs, by licence for such importation or transport or otherwise;(i)the places at which articles of food and drink or drugs shall be produced for inspection prior to importation, transport or exposure for sale;(j)the places in which articles of food and drink or drugs may or may not be manufactured, kept, sold or exposed for sale;(k)the notice boards 10 be exhibited by the vendors and labels to be affixed by them to adulterated articles of food and drink of drugs exposed for sale and the particulars which such notice-boards and labels shall contain;(l)the importation or transport within the City of any articles of food or drink produced under such conditions as will make them or are likely to make them injurious to the health of persons consuming them;(m)the supervision and sanitary condition of bakeries, places where sweets are manufactured, public eating houses, stalls, aerated water and ice factories and dairies, stables, and buildings or enclosures where animals are kept, whether or not the animals therein are kept for profit;(n)the exposure of goods for sale on streets and the levying of fees from persons setting up stalls or otherwise selling or exposing goods for sale on the streets;(o)the regulation of the manner in which foodgrains whether intended for sale or for private consumption, may be stored;(p)the precautions to lie taken for protecting milch-cattle, milk and milk products against infection or contamination;(q)the giving of notice of the outbreak of any contagious disease among animals, and prescribing precautions to be taken for preventing the spread of any such disease;(r)the hawking of articles of food and drink;
