Section 388 in The Coimbatore City Municipal Corporation Act, 1981
388. Power of Commissioner to make regulations for bazaars, slaughterhouses and places set apart for sacrifice of animals.
- The Commissioner may, with the approval of the standing committee, make regulations, not inconsistent with any provisions of this Act or of any by-law made under section 432,-(a)for preventing nuisances or obstruction in any market building, market-place, bazaar or slaughterhouse 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 slaughterhouse may be held or kept for use;(c)for keeping every market-building, market-place, bazaar, slaughterhouse and places specified under section 373 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 provided with sufficient supply of water;(e)requiring that in market building, market-places and bazaars, passages to 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.
