(1)Every owner, occupier or farmer of a market or of any place for the sale of meat, ghee, butter, fish or vegetable or of any slaughterhouse, within the limits of municipality, shall cause such drains to be made therein as shall be considered sufficient by the Municipal Commissioner or the Executive Officer, and, if required to do so by the Municipal Commissioner or the Executive Officer, shall cause all the floors and drains to be paved with stone or burnt brick, and shall also cause a supply of water to be provided, sufficient for keeping such market, place or slaughterhouse in a clean and wholesome state.(2)Any such owner, occupier or farmer who, after notice in writing given to him by the Municipal Commissioner or the Executive Officer that such market, place or slaughter-house is defective in any of the particulars specified in sub-section (1), and requiring him to remedy the defect specified within such time as may be specified in the notice, makes default therein, shall be liable to a fine not exceeding two hundred rupees and to further fine not exceeding fifty rupees for every day during which such default is continued after the expiration of the time specified in such notice:Provided that the time specified in the notice shall not be less than thirty days.
