Section 406(f) in The Mumbai Municipal Corporation Act, 1888
(f)[ for regulating the purchase and sale of and conditions of trading in agricultural produce [, animals, elegant or exotic birds and elegant or exotic fishes (except those animals, birds and fishes prohibited under the Wildlife (Protection) Act, 1972 (53 of 1972) or under any other law for the time being in force)] [This clause was added by Bombay 54 of 1955, Section 10.] specified in Schedule J3 in any market building or market place.]
