Section 264 in Tamil Nadu District Municipalities Act, 1920
264. Powers of council in respect of private markets.
- The council may by notice require the owner, occupier, or farmer of any private market to-(a)construct approaches, entrances, passages, gates, drains and cess-pits for such market and provide it with latrines of such description and in such position and number as the council may think fit;(b)roof and pave the whole or any portion of it or pave any portion of the floor with such material as will in the opinion of the council secure imperviousness and ready cleansing;(c)ventilate it properly and provide it with a supply of water;(d)provide passages of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the council may direct; and(e)keep it in a cleanly and proper state and remove all filth and refuse therefrom.
