Section 5(34) in The Chhattisgarh Municipal Corporation Act, 1956
(34)"market" or "Bazar" means :-(a)a place where persons assemble for the sale of meat, fish, fruit, vegetables, live-stock or any other article of food of a perishable nature, whether or not there is any collection of shops, or warehouses or stalls for the sale of other articles in such place; or(b)any place of trade other than a place referred in sub-clause (a) where there is a collection of shops or warehouses or stalls;and shall include any "Hat" or place, where trade or business is carried on either weekly or bi-weekly or on certain fixed days of the week;(34-a) "Municipal area" means the territorial area of a Municipal Corporation as is notified by the Governor under sub-section (2) of Section 7 of this Act.
