Section 364 in Karnataka Municipal Corporations Act, 1976
364. Provision of corporation slaughter-houses.
(1)The corporation shall provide a sufficient number of places for use as corporation slaughter-houses and the Commissioner may charge and levy such rents and fees for their use as the standing committee may determine, Such rents and fees shall be recoverable in the same manner as the property tax.(2)The Commissioner may farm out the collection of such rents and fees for any period not exceeding three years at a time on such terms and conditions as he may think fit.(3)Corporation slaughter-houses may be situated within the city limits or outside the limits of the city with the sanction of the Government.
