Section 331(2) in The Maharashtra Municipal Corporations Act, 1949
(2)No person shall establish a private market for the sale of, or for the purpose of exposing for sale, animals intended for human food or any article of human food or live-stock or articles of food or live-stock or shall establish or maintain a private slaughter-house except with the sanction of the Commissioner who shall be guided in giving such, sanction by the decisions of the Corporation at the time in force under subsection (1).
