Section 511 in Greater Hyderabad Municipal Corporation Act, 1955
511. Stabling animals or storing grain in dwelling house may be prohibited.
- Where a building or any portion thereof is used or intended to be used for human habitation and any portion of such building is used for any of the following purposes, namely,-(a)for keeping any horse, cow, buffalo, bullock, goat or donkey, or(b)as a godown or place for the storage, in connection with whole-sale trade of grain, seed or groceries, the Commissioner may, if it shall appear to him necessary for sanitary reasons to do so, by written notice require the owner or occupier of such building to discontinue the use of such building for any such purpose; provided that the Commissioner may permit such use subject to such conditions as he may think fit to impose.
