Section 530 in Greater Hyderabad Municipal Corporation Act, 1955
530. Private markets not to be kept or permitted to be kept open and no place to be used or permitted to be used as slaughter house, without licence.
(1)No person shall without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner in this behalf,-(a)keep open or permit to be kept open a private market;(b)use or permit to be used any public place in the City as a slaughter-house or for the slaughtering of any animal intended for human food;(c)use or permit to be used any place without the City whether as a slaughter-house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the City.(2)The Commissioner shall not refuse, cancel or suspend any licence for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provision of this Act, or with some regulation framed under section 533 or with some bye-law made under this Act, at the time in force and shall not cancel or suspend any such licence without the approval of the Standing Committee.(3)The Commissioner may with the previous approval of the Standing Committee cancel or suspend, any licence for failure of the owner of a private market to give in accordance with the conditions of his licence a written receipt for any stallage rent, fee, or other payment received by him or his agent from any person for the occupation or use of any stall, shop, standing, shed, pen or other place therein.(4)Nothing in this section shall be deemed to prevent the Commissioner from granting written permission for the slaughter of an animal in any public place that he thinks fit, on the occasion of any festival or ceremony or under special circumstances.(5)When the Commissioner has refused, cancelled or suspended any licence to keep open a private market, he shall cause a notice of his having so done to be affixed in such language or languages as the Corporation may from time to time specify, on some conspicuous spot on or near the building or place where such market has been held.
