Section 568(a) in The Orissa Municipal Corporation Act, 2003
(a)charge for the occupation or use of any stall, shop, standing shed or spence in a Corporation market or slaughter house and for the right to expose goods for sale in a Corporation market, for weighing and measuring goods sold in any such market and for the right to slaughter animals in any Corporation slaughter-house, such stallage, rents, and fees as may from time to time, be fixed by him, with approval of the Standing Committee, in this behalf; or
