Section 270B in Tamil Nadu District Municipalities Act, 1920
270B. [ Provision of public cart-stands, etc. [Section 270B to 270E and the heading thereto were inserted by section 118 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
(1)The municipal council may construct or provide [and maintain] public landing places, halting places and cart-stands and may levy fees for the use of the same.(1A)[ The council may-(a)place the collection of any such fees under the management of such persons as may appear to it proper; or(b)farm out the collection of any such fees for any period not exceeding three years at a time and on such terms and conditions as it may think fit.(1B)Any agreement entered into by a municipal council, farming out the collection of such fees for a period, not exceeding three years, commencing on or after the 1st April 1941, shall be valid, notwithstanding that such agreement was entered into before the commencement of the Madras District Municipalities and Local Boards (Amendment) Act, 1941 (Madras Act XII of 1941).] [Sub-section (1A) and (1B) were inserted by section 2(ii) of the Tamil Nadu Re-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).](2)A statement in English and a vernacular language of the district of the fees fixed by the council for the use of such place shall be put up in a conspicuous part thereof.Explanation. - A cart-stand shall, for the purposes of this Act, include a stand for carriages [including motor vehicles within the meaning of the [Indian Motor Vehicles Act, 1914] [These words were inserted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).]] and animals.
