Section 306 in Chennai City Municipal Corporation Act, 1919
306. Powers of commissioner in respect of private markets.
- The commissioner may, by notice, require the owner, occupier or farmer of any private market for the sale of any animal or article of food, to-(a)construct approaches, entrances, passages, gates, drains and cesspits for such market and provide it with latrines [of such description and in such position and number as the commissioner may think fit] [Inserted by section 15 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).];(b)roof and pave the whole or any portion of it or pave any portion of the floor with such material as will in the opinion of the commissioner secure imperviousness and ready cleansing;(c)ventilate [and light] [Inserted by section 152(iii) by Act X of 1936.] properly and provide it with a supply of water;(d)provided passages of sufficient width between the stalls [and make such alteration in the stalls, passages, shops, doom or other parts of the market as the commissioner may direct] [Inserted by section 152(iii) by Act X of 1936.]; and(e)keep it in a cleanly and proper state and for removing all filth and rubbish therefrom.
