Section 378 in Karnataka Municipal Corporations Act, 1976
378. Power of Commissioner to make regulations for markets, bazaars, slaughter houses and places set apart for sacrifice of animals.
- The Commissioner may, with the approval of the standing committee, make regulations not inconsistent with any provision of this Act, or of any bye-law made under section 423,-(a)for preventing nuisance or obstruction in any market-building, market-place, bazaar or slaughter-house, or in the approaches thereto, or in any of the roads, paths or ways in any market or bazaar;(b)fixing the days and the hours on and during which any market, bazaar or slaughter house may be held or kept open for use;(c)for keeping every market-building, market-place, bazaar, slaughter-house and place specified under section 371 in a clean and proper state, and for removing filth and rubbish therefrom;(d)requiring that any market-building, market-place, bazaar, slaughter-house or place specified as aforesaid be properly ventilated and be provided with a sufficient supply of water;(e)requiring that in market-buildings, market-places and bazaars, passages be provided between the stalls of sufficient width for the convenient use of the public; and(f)requiring that in market-building, market-places and bazaars separate areas be set apart for different classes of articles.
