Section 405 in The Mumbai Municipal Corporation Act, 1888
405. Provision for requiring private market building and slaughter houses to be properly paved and drained.
- The Commissioner may, by written notice, require the owner, farmer or occupier of any private market or slaughter house, to cause-(a)the whole or any portion of the floor of the market building, slaughter house to be paved with dressed stone or other suitable materials;(b)such drains to be made in or from the market building, market place or slaughter house, of such material, size and description, at such level and with such outfall, as to the Commissioner may appear necessary.
