(1)Every owner, occupier or farmer of a market or of any place for the sale of meat, ghee, butter, fish or vegetable or of any slaughterhouse, within the limits of municipality, shall cause such drains to be made therein as shall be considered sufficient by the Municipal Commissioner or the Executive Officer, and, if required to do so by the Municipal Commissioner or the Executive Officer, shall cause all the floors and drains to be paved with stone or burnt brick, and shall also cause a supply of water to be provided, sufficient for keeping such market, place or slaughterhouse in a clean and wholesome state.
