Section 294(1) in Chennai City Municipal Corporation Act, 1919
(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.]
