320. Power to take measures for the improvement of milk supply.
- The municipality may for the purpose of improving the supply of milk and milk products within the municipality -(a)provide and set apart grazing grounds, dairies and residences for dairymen and milk-sellers within the municipality,(b)with the sanction of the State Government, acquire land for the purposes specified in clause (a) outside the limits of the municipality,(c)charge such fees for the use of such grazing grounds, dairies and residences as may be fixed by regulations made in that behalf,(d)subject to such terms and conditions as the municipality may think fit, to impose, subsidize by such means as they may consider proper or guarantee the payment from the funds at their disposal of such sums as they may think fit, by way of interest on the capital expended, on the establishment, extension, maintenance, equipment or furnishing of privately-owned grazing grounds or private dairies either within or outside the municipality,(e)provide or assist in the provision of facilities for and in connection with the transport of milk and other dairy produce into the municipality from any municipal or private dairy, and(f)establish, furnish and maintain depots or stores for the sale of milk and other dairy produce from municipal and other dairies.
