Section 308 in Chennai City Municipal Corporation Act, 1919
308. Power of commissioner to make regulations for markets, bazaars, slaughterhouses and places set apart for sacrifice of animals.
- The commissioner may, with the approval of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] make regulations, not inconsistent with any provision of this Act, or of any by-law made under section 349-(a)for preventing nuisances or obstruction in any market-building, marketplace, bazaar or slaughter-house, or in the approaches thereto, or in any of the roads, paths or ways in any market or bazaar;(b)fixing the days and the hours on and during which any market, bazaar or slaughter-house may be held or kept for use;(c)for keeping every market-building, market-place, bazaar, slaughter-house and place specified under section 296 in a cleanly and proper state, and for removing filth and rubbish therefrom;(d)requiring that any market-building, market-place, bazaar, slaughterhouse or place specified as aforesaid be properly ventilated, and be provided with a sufficient supply of water;(e)requiring that, in market-buildings, market-places, and bazaars, passages be provided between the stalls of sufficient width for the convenient use of the public; and(f)requiring that in market-buildings, market-places and bazaars separate areas be set apart for different classes of articles.
