Section 225 in The City of Panaji Corporation Act, 2002
225. Private markets not to be kept open without 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 place or re-establish it after it has been closed for a period in excess of twelve months, or enlarge its area of 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 his licence after the 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 Konkani, Marathi, English and Hindi languages to be conspicuously exhibited near the building or place where such market is or was to be held.
