(1)The Gram Panchayat may provide places for use as public markets and, with the sanction of the District Collector, close any such market or part thereof.(2)Subject to such rules as may be made, the Gram Panchayat may levy one or more of the following fees in any public market at such rates, not exceeding the maximum rates, if any, prescribed in this behalf, as the Gram Panchayat may think 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, stall, pens or stands in such markets;(c)fees on animals brought for sale into or sold in such markets;(d)license fees on brokers, commission agents, weigh men and measures practicing their calling in such market.
