270. Conditions of grant of license for private market or slaughter-house
.-(1) A Board may charge such fees as it thinks fit to impose for the grant of a license to any person to open a private market or private slaughter-house in the cantonment, and may grant such license subject to such conditions, consistent with this Act and any bye-laws made thereunder, as it thinks fit to impose.(2)The Board may refuse to grant any such license without giving reasons for such refusal.
