(a)within the municipal area of the Municipality, charge such stallage, rent or fee, as may, from time to time, be fixed by the Municipality in this behalf,-(i)for the occupation or use of any stall, shop, stand, shed or pen in a municipal market or municipal slaughter-house;(ii)for the right to expose articles for sale in a municipal market;(iii)for the use of machines, weights, scales and measures provided for in any municipal market; and(iv)for the right to slaughter animals in any municipal slaughter- house, and for the feed of such animals before they are ready for slaughter; or
