(1)Every owner, occupier or farmer of a market, or of any place for the sale of meat, poultry, fish or vegetables, or any slaughter-house, within the limits of a municipality, shall make or cause such drains to be made therein shall be considered sufficient by the Board, and if required to do so by the Board, shall cause all the floors and drains to be paved with stone or burnt brick, and cemented, and shall also cause a supply of water to be provided, sufficient for keeping such market, place or slaughter-house in a clean and wholesome state and shall also provide adequate ventilation, lighting of shops and stalls and passages and ways to or in such market.
