Section 267 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
267. Private markets, etc., not to be held without licence.
(1)No person shall use or allow to be used any place in any municipal area -(i)as a private market; or(ii)as a private slaughter-house; or(iii)for the storage or sale of flesh or fish or animals or birds intended for human foods,except under and in accordance with the conditions of a licence granted in accordance with the provisions of the bye-laws made in this behalf;Provided that, no licence under this section shall be required for selling or storing of flesh or fish contained in hermetically sealed receptacles.(2)Whoever uses or allows to be used any place for any of the purposes specified in sub-section (1), without a licence, or in contravention of any conditions subject to which a licence may have been granted under sub-section (1), shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 36(1), (w.e.f. 14-1-2011).] if the contravention is of clause (i) or (ii) of sub-section (1) and with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 36(2), (w.e.f. 14-1-2011).] if the contravention is of clause (iii) of that sub-section, and in the case of continuing contravention of the said clause (i) or (ii) with further fine of [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 36(3), (w.e.f. 14-1-2011).] and of the said clause (iii) with further fine of [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 36(4), (w.e.f. 14-1-2011).], for every day after the first during which such contravention continues.
