274. Provision of municipal markets and slaughter houses.
(1)The Board of Councilors may provide and maintain municipal markets, slaughter houses or stockyards in such number as it may think fit together with stalls, shops, sheds, pens and other buildings and conveniences for the use of persons carrying on trade or business in, or frequenting, such markets or slaughter houses.(2)Any municipal slaughter house or municipal stockyard may be situated within or, with the sanction of the State Government, outside the municipal area.(3)A municipal market or a slaughter house or a stockyard shall be under the control of the Chairman.
