Section 372 in Karnataka Municipal Corporations Act, 1976
372. Licensing private market.
(1)No person shall without or otherwise than in conformity with [xxx] [Omitted by Act 32 of 2003 w.e.f. 16.6.2003.] licence granted by the Commissioner in this behalf continue to keep open a private market. Application for the renewal of the licence shall be made not less than thirty days before the commencement of the year for which licence is sought.(2)The Commissioner may, by an order, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water-supply, width of paths and ways, weights and measures to be used and rents and fees to be charged in such markets, as he thinks fit,-(a)grant or refuse to grant or renew such licences, or(b)withhold the licence until the owner or occupier executes such works as may be specified in the order:Provided that the Commissioner shall not refuse or withhold such licence for any cause other than the failure of the owner or occupier thereof to comply with some provision of this Act or some regulation made under section 422 or some bye-law made under section 423 without the approval of the standing committee.(3)The Commissioner shall cause a notice that the market has been so licensed to be affixed in English and in Kannada in some conspicuous place at or near the entrance to every market.(4)The Commissioner, if a licence has been refused or withheld as aforesaid, shall cause a notice of such refusal or withholding to be affixed in English and in Kannada in some conspicuous place at or near the entrance to the premises.
