Section 347 in Karnataka Municipal Corporations Act, 1976
347. General powers of control over stables, cattle-sheds and cow-house.
(1)All stables, cattlesheds and cow-houses shall be under the survey and control of the Commissioner as regards their site, construction, material and dimensions.(2)The Commissioner 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 or person having control of the stable, cattle-shed or cow-house.(4)The expense of executing any work in pursuance of any such notice shall be borne by the owner.(5)If any stable, cattle-shed or cow-house is not constructed or maintained in the manner required by or under this Act, the Commissioner may, by notice, direct that the same shall no longer be used as a stable, cattle-shed or cow-house. Every such notice shall state the grounds on which it proceeds.
