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State of Gujarat - Section

Section 1 in The Markets and Fairs Act, 1862

1. No new market or fair to be established without permission. - [* * * * *] No person shall establish a new market or fair without permission, in writing, from the Magistrate of the district.

Penalty for attempt to establish without license. - If any person shall attempt to establish a new market or fair without such license he shall, on conviction by [a Magistrate of the first class], be subject to a fine not exceeding two hundred rupees, or, in default or payment, to simple imprisonment for any period not exceeding two [*] months.