Section 386 in The Coimbatore City Municipal Corporation Act, 1981
386. Powers of Commissioner in respect of private markets.
- The Commissioner may, by notice, require the owner, occupier or farmer of any private market for the sale of any animal or article of food, to-(a)construct approached, entrances, passages, gates, drains and cesspits for such market and provide it with latrines of such description and in such position and number as the Commissioner 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 Commissioner secure imperviousness and ready cleansing;(c)ventilate and light it properly and provide it with a supply of water;(d)provide passage of sufficient width between the stalls and make such alterations in stalls, passages, shops, doors or other parts of the market as the Commissioner may direct; and(e)keep it in a cleanly and proper state and remove all filth and rubbish thereform.
