Section 422(f) in Uttar Pradesh Municipal Corporation Act, 1959
(f)to charge for the occupation or use of any stall, shop, standing, shed or pen or other building in a Corporation market, slaughter-house or stockyard, and for the right to expose goods for sale in a Corporation market, and for weighing and measuring goods sold in any such market and for the right to slaughter animals in any Corporation slaughterhouses, such stall ages, rents and fees as shall, from time to time be fixed by him, with the approval of the Executive Committee, in that behalf;
