Section 262(1) in The M.P. Municipalities Act, 1961
(1)The Council may, from time to time, open or close any market or slaughter-house. It may also either take stallage or other rent or fees for the use by any person or any such market or slaughter-house or from time to time sell, by public auction or otherwise, the privilege of occupying any stall or space in or of otherwise using any such markets or slaughter-house.
