Section 533 in Greater Hyderabad Municipal Corporation Act, 1955
533. Regulations to be framed for markets and slaughter-houses.
- The Commissioner may, with the approval of the Standing Committee, from time to time, make regulations, not inconsistent with any provision of this Act or of any byelaw made thereunder -(a)for preventing nuisances or obstruction in any market building, market place or slaughter-house or in the approaches thereto;(b)fixing the days and the hours on and during which any market or slaughter-house may be held or kept open for use;(c)for keeping every market-building, market place and slaughter-house in a clean and proper state, and for removing filth and refuse therefrom;(d)requiring that any market building, market place, or slaughter-house be properly ventilated and be provided with a sufficient supply of water;(e)requiring that in market buildings, and market places, passages be provided between the stalls of sufficient width for the convenient use of the public.
