(1)No place other than a Municipal market shall be used as a market unless such place has been licensed as market by the Chief Officer of the Municipality under section 399.(2)No place other than municipal slaughter house, shall be used as a slaughter house:Provided that nothing in this sub-section shall be deemed, -(a)To restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony, subject to such conditions where non-compliance with which, shall be punishable under this Act, as the Chief Officer may, by public or special notice, impose in this behalf; or(b)To prevent the Chief Officer from setting apart with the sanction of the Municipality any place for the slaughter of animals in accordance with religious custom.(3)The Chief Officer may in accordance with such regulations as may be made by the Municipality in this behalf, require the owner or the occupier of any licensed private market to provide approach roads or passage or pave, drain or light the same or provide such conveniences for the use of persons resorting to such markets, as he may deem fit.
