Section 294 in Chennai City Municipal Corporation Act, 1919
294. Provision of municipal slaughter-houses.
(1)The council shall provide a sufficient number of places for use as 1 municipal slaughter-houses and [the commissioner may charge and levy such rents and fees for their use and the [standing committee] [Substituted for the words 'the commissioner with the approval of the standing committee, may charge such rents and fees for their use as he may think fit' by section 142 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] may determine. Such rents and fees shall be recoverable in the same manner as the property tax.](2)The commissioner may farm out the collection of such rents and fees for any period not exceeding three years at a time on such terms and conditions as he may think fit.(3)Municipal slaughter-houses may be situated within, or with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], without the city.
