Section 283 in Chennai City Municipal Corporation Act, 1919
283. General powers of control over stables, cattle-sheds and cow houses.
(1)All stables, cattle-sheds and cow-houses shall be under the survey and control of the commissioner as regards their site, construction materials and dimensions.(2)The commissioner may, by notice, require that any stable, cattle-shed or cow-house be altered, paved, drained, repaired, disinfected or kept in such a state as to admit of its being sufficiently cleaned or be supplied 'with water, or be connected with a sewer, or be demolished.(3)Every such notice shall be addressed to the owner or person having control of the stable, cattle-shed or cow-house.(4)The expense of executing any work in pursuance of any such notice shall be borne by the owner.
