Section 321 in Jammu and Kashmir Municipal Corporation Act, 2000
321. Stallages, rent etc. to be published.
- A copy of the table of stallage, rent and fees, if any, chargeable in any municipal slaughter house of the bye-laws made under this Act for the purpose of regulating the use of such market or slaughter house printed in such language or languages as the Commissioner may direct, shall be affixed in some conspicuous place in the market or slaughter house.
