Section 254 in Tamil Nadu District Municipalities Act, 1920
254. Provision of municipal slaughter-houses.
(1)The municipal council shall provide a sufficient number of places for use as municipal slaughter-houses and may charge rents and fees for their use [at such rates as it may think fit.] [These words were added by section 18(i) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) 1948 (Tamil Nadu Act IX of 1948).](2)[ The council may-(a)place the collection of such rents and fees under the management of such persons as may appear to it proper; or(b)farm out such collection for any period not exceeding three years at a time and on such terms and conditions as it may think fit.](3)Municipal slaughter-houses may be situated within, or with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation order of 1950.], without the municipality.
