Section 322 in Jammu and Kashmir Municipal Corporation Act, 2000
322. Butcher`s fishmonger`s and poulterer`s licence.
(1)No person shall without or otherwise than in unconformity with a licence from the Commissioner carry on the trade of a butcher, fishmonger, poulterer or importer of flesh intended for human food or use any place for the sale of flesh, fish or poultry intended for human food:Provided that no licence shall be required for any place used for the sale or storage for sale or preserved flesh of fish contained in air tight hermetically sealed receptacles.(2)The Commissioner may, by order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a licence or may by order, refuse for reason to be recorded, to grant the same.(3)Every such licence shall expire at the end of the year for which it is granted or at such earlier date as the Commissioner may, for special reasons, specify in the licence.(4)If any place is used for the sale of the flesh, fish or poultry in contravention of the provisions of this section, the Commissioner may stop the use thereof by such means as he may consider necessary.
