Section 530(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner in this behalf,-(a)keep open or permit to be kept open a private market;(b)use or permit to be used any public place in the City as a slaughter-house or for the slaughtering of any animal intended for human food;(c)use or permit to be used any place without the City whether as a slaughter-house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the City.
