223. Levy of fees by licensees of private markets.
- The Licensee of a private market may, subject to such rules as may be prescribed, levy any one or more of the following fees in any private market at such rates not exceeding the maximum prescribed, namely: -(a)fees for the use of or for the right to expose, goods for sale in such market;(b)fees for the use of shops, stalls, pens or stands in such market;(c)fees on vehicles bringing any goods for sale in such markets or on goods;(d)fees on animals brought for sale into or sold in such market; and(e)licence fees on brokers, commission agents, weighmen and measurers practising their calling in such market.
