Section 58(2) in The Orissa Grama Panchayats Act, 1964
(2)Subject to such rules as may be prescribed, the Grama Panchayat may levy any one or more of the following fees in any public market at such rates, not exceeding the maximum rates, if any, prescribed in that behalf and may place the collection of such fees under the management of such person as may appear to it proper or may lease out such fees on such terms and conditions as the Grama Panchayat may deem fit :(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 (including motor vehicles as defined in the Motor Vehicles Act, 1939 (4 of 1939) or pack animals bringing, or on persons carrying any goods for sale in such market;(d)fees on animals brought for sale into or sold in such market;(e)licence fees on brokers, commission agents, weighmen and measurers practising their calling in such market.
