Section 267(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall use or allow to be used any place in any municipal area -(i)as a private market; or(ii)as a private slaughter-house; or(iii)for the storage or sale of flesh or fish or animals or birds intended for human foods,except under and in accordance with the conditions of a licence granted in accordance with the provisions of the bye-laws made in this behalf;Provided that, no licence under this section shall be required for selling or storing of flesh or fish contained in hermetically sealed receptacles.
