387. Provisions of municipal markets and slaughter houses.
(1)The Chief Officer of a Municipality, when so authorised by the Municipality in this behalf, may provide and maintain in the Municipal area of the Municipality, municipal markets, slaughter houses or stockyards in such buildings conveniences for the use of persons carrying on trade or business in, or frequenting such markets or slaughter houses and may provide and maintain in any such markets, buildings and places, machines, weights, scales and measures for he weighment or measurement of goods sold therein.(2)Municipal markets or slaughterhouses or stockyards shall be under the control of the Chief Officer.(3)Subject to such directions, as the Municipality may give in this behalf, the Chief Officer, may after giving general notice, close any municipal market or slaughter house or stockyard or any portion thereof on and from the date specified in the notice, and the premises occupied for any municipal market, slaughter house or stockyard or any portion thereof so closed, may be disposed of as the property of the Municipality.
