Section 371 in The Coimbatore City Municipal Corporation Act, 1981
371. Provision of corporation slaughter-houses.
(1)The council shall provide a sufficient number of places for use as municipal slaughter-houses within the city and the Commissioner may charge and levy such rents and fees for their use as the standing committee may determine; such rents and fees shall be recoverable in the same manner as the property tax.(2)The Commissioner may farm out the collection of such rents and fees for any period not exceeding three years at a time on such terms and conditions as he may think fit.
