Section 246 in Tamil Nadu District Municipalities Act, 1920
246. 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 [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] as regards their site, construction, materials and dimensions.(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] 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 of the building or land to which the stable, cattle-shed or cow-house belongs, or for the use of the occupants of which the same was constructed or is continued.(4)The expense of executing any work in pursuance of any such notice shall be borne by the said owner.
