Section 235 in The City of Nagpur Corporation Act, 1948
235. Private markets not to be kept open without a licence. - (1) Except under a licence granted by the [Commissioner] in accordance with the general or special orders issued by the [Standing Committee] in that behalf, and in conformity with its terms, no person shall establish or keep a private market or when established, remove it from one place to another, or re-open or re-establish it after it has been closed for a period in excess of twelve months, or enlarge its area or dimensions :
Provided that the [Commissioner] shall not refuse a licence to keep a private market or cancel or suspend the same, for any cause other than the owner's failure to comply with this Act or the terms of this licence after compliance has been required of him.(2)When the [Commissioner] has refused, cancelled or suspended any licence to keep a private market, he shall cause a notice thereof in English, Hindi and Marathi languages to be conspicuously exhibited near the building or place where such market is or was to be held.
