Section 208 in The Gujarat Municipalities Act, 1963
208. Opening, closing and letting of markets and slaughter-house.
(1)The municipality may from time to time open or close any public market or slaughter-house. It may also either take stallage or other rents or fees for the use by any person of any such market or slaughter-house, or from time to time sell by public auction or otherwise the privilege of occupying any stall or space in or of otherwise using any such market or slaughter-house.(2)Any person who, without the permission of or a licence from the municipality, shall sell, or expose for sale, any article in the said markets or use the said slaughterhouse, shall be punished with fine which may extend to fifty rupees.
