Section 271 in Andhra Pradesh Municipalities Act, 1965
271. Provision of municipal slaughter-houses.
(1)The council shall provide a sufficient number of places for use as municipal slaughter-houses and may charge rents and fees for their use at such rates as it may think fit.(2)The council may,--(a)place the collection of such rents and fees under the management of such persons as may be appear to it proper; or(b)farm out such collection for any period not exceeding three years at a time and on such terms and conditions as it may think fit.(3)Municipal slaughter-houses may be situated within or, with the sanction of the Government, outside the municipality.
