Section 240 in The Asansol 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 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.
