Section 572 in The Orissa Municipal Corporation Act, 2003
572. Prohibition of sales of animals etc. except in market.
- Except as hereinafter provided, no person, shall without a licence from the Commissioner, sell or expose for sale any four-footed animal or any meat or fish intended for human food, in any place other than a Corporation or private market ;Provided that nothing in this Section shall apply to fresh fish sold from, or exposed for sale in, a vessel in which it has been brought directly after being caught at a river or lake.
