Section 403(1) in The Mumbai Municipal Corporation Act, 1888
(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] [These words were inserted by Bombay 5 of 1938, Section 40.] a private market;(b)use [or permit to be used] [These words were inserted by Bombay 5 of 1938, Section 40.] any place in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] as a slaughter house or for the slaughtering of any animal intended for human food;(c)use [or permit to be used] [These words were inserted by Bombay 5 of 1938, Section 40.] any place without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
