Section 532 in Greater Hyderabad Municipal Corporation Act, 1955
532. Provision for requiring private market building and slaughterhouses to be properly paved and drained.
- The Commissioner may, by written notice, require the owner, farmer or occupier of any private market or slaughter-house to cause -(a)the whole or any portions of the floor of the market-building, place or slaughter-house to be paved with dressed stone or other suitable material;(b)such drains to be made in or from the market-building, market place or slaughter-house of such material, size and description, at such level and with such outfall, as to the Commissioner may appear necessary.
