Section 353 in The Coimbatore City Municipal Corporation Act, 1981
353. General powers of control over stables, cattle-shed for cow-houses.
(1)All stables, cattle-sheds and cow-houses or structures to house animals or pets shall be under the survey and control of the Commissioner as regards their site, constructions, materials and dimensions.(2)The Commissioner may, by notice, require that any stable, cattle-shed or cow-house be altered, paved, drained, repaired, disinfected or kept in such a state as to admit of its being sufficiently cleaned or be supplied with water, or be connected with a sewer, or be demolished or be improved by constructing a diaphragm.(3)Every such notice shall specify the time-limit within which the work referred to under sub-section (2) has to be carried out and shall be addressed to the owner or person having control of the stable, cattle-shed or cow-house.(4)The expense of executing any work in pursuance of any such notice shall be borne by owner.(5)If the execution of any such work referred to in sub-section (2) is not carried out within the time-limit specified in the notice issued under that sub-section, the Commissioner may, if he thinks fit, execute it or cause it to be executed and the expenses incurred shall be paid by the owner within such time as may be specified by the Commissioner.
