327. Power to make regulations regarding slaughterhouses, etc.
- The municipality may make regulations consistent with this Act -(i)prohibiting the use of any place as a slaughterhouse, or as a market or shop for the sale of animals, meat or fish intended for human food, or as a market for the sale of butter, ghee, fruit or vegetables, without a license granted by the Municipal Commissioner or the Executive Officer or otherwise than in accordance with the conditions of a license so granted;(ii)prescribing the conditions subject to which, and the circumstances in which and the areas or localities in respect of which licenses for such use may be granted, refused, suspended or withdrawn;(iii)providing for the inspection of and regulation of the conduct of business in a place used as aforesaid, so as to secure cleanliness therein or to minimize any injurious, offensive and dangerous effect arising or likely to arise therefrom;(iv)controlling and regulating the admission within municipality for purpose of sale of the flesh (other than cured or preserved meat) of any cattle, sheep, goats or swine slaughtered at a slaughterhouse or a place not maintained or licensed under this Act;(v)prescribing the fees to be paid for the use of municipal grazing grounds, dairies and residences;(vi)regulating the sale or the manufacture, preparation, storage or exposure for sale of any specified articles of food;(vii)regulating the hours and manner of transport within municipality of any specified article of food;(viii)prescribing the standard weights and measures to be used within municipality and providing for the inspection of the same; and(ix)fixing the fees for the grant of any license under this chapter.
