Section 238 in Siliguri Municipal Corporation Act, 1990
238. Power of Chief Executive Officer to grant licence for private markets, etc.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Chief Executive Officer in this behalf, keep open any private market or willfully or negligently permit any place to be used as a private market or use any place as a slaughter-house or stock-yard or for the slaughtering of any animal intended for human consumption.
