Section 534(a) in Greater Hyderabad Municipal Corporation Act, 1955
(a)charge for the occupation or use of any stall, shop, standing, shed or pen in a municipal market or slaughterhouse and for the right to expose goods for sale in a municipal market, and for weighing and measuring goods sold in any such market and for the right to slaughter animals in any municipal slaughter-house such stallages, rents and fees as shall from time to time, be fixed by him, with the approval of the Standing Committee, in this behalf; or
