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State of Kerala - Section

Section 445 in Kerala Municipality Act, 1994

445. 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 Secretary as regards their site, construction, materials and dimensions.
(2)The Secretary 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 notice under sub-section (2) shall be addressed to the owner of the building or land to which the stable, cattle shed or cow house is located.
(4)The expense of executing any work in pursuance of any such notice shall be borne by the said owner.