Section 260 in Tamil Nadu District Municipalities Act, 1920
260. Powers in respect of public markets.
(1)The council may provide places for use as public markets.(2)[ The council may in any public market levy any one or more of the following fees at such rates and may place the collection of such fees under the management of such persons as may appear to it proper or may farm out such fees [for any period not exceeding three years at a time and] [This sub-section was substituted for the original sub-section by section 110 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] on such terms and subject to such conditions as it may deem fit:(a)fees for the use of or, for the right to expose goods for sale in, such markets;(b)fees for the use of shops, stalls, pens or stands in such markets;(c)fees on vehicles or pack-animals carrying, or on persons bringing, goods for sale in such markets;(d)fees on animals brought for sale into, or sold in, such markets; and(e)licence fees on brokers, commission agents, weighmen and measures practising their calling in such markets.](3)The council may, with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], close any public market or part thereof.
