Section 264(1) in The Chhattisgarh Municipalities Act, 1961
(1)The Council may, and when required by State Government, shall fix places, with the approval of the State Government either within or without the limits of the Municipality, for the slaughter of animals or of any specified description of animals, for sale, and may with the like approval grant and withdraw licences for the use of such premises, or if they belong to the Council may charge rent or fees for the use of the same.
