Section 261 in Andhra Pradesh Municipalities Act, 1965
261. General powers of control over stables, cattle-sheds and cow-houses.
(1)All stables, cattle-sheds and cow-houses whether they are built separately or whether they form part of the residential buildings, shall be under the control of the municipal health officer as regards their site, construction, materials and dimensions.(2)The municipal health officer 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.(3)Every such notice shall be addressed to the owner of the building or land to which the stable, cattle-shed or cow-house belongs.(4)The expense of executing any work in pursuance of any such notice shall be borne by the said owner.
