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State of Karnataka - Section

Section 374 in Karnataka Municipal Corporations Act, 1976

374. Licence fee for private markets.

- When a licence granted under section 372 permits the levy of any fee or fees of the nature specified in sub-section (2) of section 369 a fee not exceeding fifteen per cent of the gross income of the owner from the market in the preceding year shall be charged and levied by the Commissioner for such licence.