(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall provide a sufficient number of places for use as public slaughter houses.(2)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may charge rent and fees for the use of public slaughter houses at such rates as it may think fit.(3)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may from out the collection of such rents and fees for any period not exceeding three years at a time and on such terms and conditions as it may fit.
