Section 240 in Siliguri Municipal Corporation Act, 1990
240. Levy of stallage rent and fee.
- The Chief Executive Officer may, subject to such terms and conditions as may be fixed,-(a)charge such stallage rent or fee as may, from time to time, be fixed by the Corporation in this behalf for the occupation or use of any stall, shop-stand, shed, pen or space in a municipal market or municipal slaughter-house;(b)farm the stallage, rent or fee chargeable as aforesaid or any portion thereof for such period as he may think fit; and(c)put up to public auction or dispose of by private sale, the privilege of occupying or using any shop, stall, stand, shed, pen or space in a municipal market or municipal slaughter-house.
