Section 376 in Karnataka Municipal Corporations Act, 1976
376. Powers of Commissioner in respect of private market.
- 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 approaches, entrances, passages, gates, drains and cesspits for such market and provide it with privy 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 with such material as will, in the opinion of the Commissioner, secure imperviousness and ready cleaning;(c)ventilate and light it properly and provide it with supply of water;(d)provide passages of sufficient width between the stalls, and make such alterations in the stalls, passages, shops, doors or other parts of the market as the Commissioner may direct; and(e)keep it in a clean and proper state and remove all filth and rubbish therefrom.
