Section 428 in Uttar Pradesh Municipal Corporation Act, 1959
428. Prohibition of sale of animals, etc., except in markets.
- No person shall, without a licence from the Municipal Commissioner, sell or expose for sale(a)any four-footed animal or any meat or fish intended for human food, in any place other than a Corporation or private market;(b)ices and syrups or aerated waters, kulfi, sugarcane juice, cut or peeled fruit and vegetables, any confectionery or sweetmeats whatsoever or such other cooked food or other articles intended for human consumption as may from time to time by public notice be specified by the Municipal Commissioner in any place other than a Corporation or private market or licensed eating house or sweetmeat shop.
