Section 274 in Arunachal Pradesh Municipal Act, 2007
274. Provision of municipal markets and slaughter houses.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may, either on his own or through any other agency, provide and maintain in the municipal area such number of municipal markets, slaughterhouses or stockyards, as he thinks fit, together with stall, shops, sheds, pans and other buildings and conveniences for the use of persons carrying on trade or business and may provide and maintain in any such markets, buildings or other places, machines, weights, scales and measures for the weighment or measurement of goods sold thereon.(2)Subject to such directions as the Municipality may give in this behalf, the Chief Municipal Executive Officer/Municipal Executive Officer or any other agency, as the case may be, may, after giving a notice, close any municipal market or slaughterhouses or stockyard or any portion thereof on and from the date specified in the notice, and the premises occupied for any municipal market, slaughterhouses or stockyard or any portion thereof so closed may be disposed of as the property of the Municipality.
