Section 355 in The Madurai City Municipal Corporation Act, 1971
355. Provisions of landing places, cart-stands, etc.
(1)The Commissioner may construct or provide public landing places, halting places, cart-stands, cattle-sheds and cow houses and may charge and levy such fees for the use of the same as the standing committee may fix.Explanation. - A cart-stand shall, for the purposes of this Act, include a stand for carriages including motor vehicles within the meaning of the [Motor Vehicles Act, 1939 (Central Act IV of 1939)] [This Act has been repealed and re-enacted as the Motor Vehicles Act, 1988 (Central Act 59 of 1988).] and animals.(2)A statement of the fees fixed by the standing committee for the use of each such place, shall be put up in Tamil and English in a conspicuous part thereof.(3)The Commissioner may farm out the collection of such fees for any period not exceeding three years at a time, on such terms and conditions as he may think fit.
