Section 410 — Prohibition of use of un licenced markets.
The Delhi Municipal Corporation Act, 1957
No person knowing that any market has been opened to the public without a licence having been obtained therefor when such licence is required by or under this Act or that the licence granted therefor is for the time being suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.Open in Lexace · Ask the AI about this section
Lex