(1)Every Municipality shall provide sufficient number of places for the use as municipal slaughter houses and may charge rents and fees at such rates as it may think fit for use thereof. But, if any complaint is received regarding the conduct of such slaughter houses from nearby residents, steps shall be taken to start such slaughterhouses only after examining such complaints in detail.(2)The Municipality may(a)place such slaughter houses under the management of such persons as may appear to it proper for the collection of such rents and fees, or.(b)farm out such collection on such terms and conditions as it may think fit for any period not exceeding three years at a time.(3)[ The Municipality shall make necessary arrangements for maintaining the municipal slaughter houses in a hygienic manner and for the disposal of waste.] [Added by Act 14 of 1999. w.e.f. 24-3-1999.]
