(1)No person shall, without or otherwise than in conformity with a licence from the Municipality carry on the trade of butcher, fish monger, poulterer or importor of flesh intended for human food, or use any place for the sale if flesh. fish or poultry intended for human food:Provided that no person shall sell or expose for sale any flesh obtained from an animal unless the skined carcass of the animal is stamped in such manner as the Municipality may, by general order made in this behalf, require in token of the fact that the animal has been slaughtered in a Municipal or licensed slaughter house.(2)The Municipality may, by regulation, determine the procedure for the issue of licence and its renewal, fix the standard or edibility of meat and fish and provide for inspection and analysis or samples of such meat and fish from time to time.(3)No person shall without or otherwise than in conformity with the terms of licence granted by the Municipality in this behalf,-(a)hawk of expose for sale any article whatsoever, whether it is for human consumption or not ; or(b)use his skill in any handicraft or render service to the public for their convenience for the purpose of gain or making a living in any place within the Municipal Area.
