Section 270 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
270. Provisions for requiring private market buildings and slaughter-houses to be properly paved and drained.
- [The Chief Officer, subject to the control of the President,] [These words were substituted for the words 'The Council' by Maharashtra 4 of 1974, Section 33.] may, by a written notice, require the owner, or the person in-charge, of any private market or slaughterhouse, to cause -(a)the whole or any portion of the floor of the market place or slaughterhouse to be raised or 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 or such material, size and description, at such level and with such outfalls, as to the Council may appear necessary;(c)a supply of water to be provided for keeping such market-building, market-place or slaughter-house in a clean and wholesome state;(d)any shop, stall, shed, standing or other structure, in any private market to be altered or improved, in such manner as the Council may consider necessary;(e)any privy, water-closet or urinal or any other sanitary arrangement to be constructed or made at such site and in such manner as the Council may deem necessary and expedient; and(f)any other measures to be taken which in its opinion are necessary in the interest of public health or sanitation.
