(1)The Municipal Commissioner or the Executive Officer, when authorised by the municipality in this behalf may -(a)construct, purchase, take on lease or otherwise acquire any land or building for the purposes of establishing a new municipal market or a new municipal stockyard or of extending or improving any existing municipal market, municipal slaughterhouse, or municipal stockyard, as the case may be; and(b)from time to time, build and maintain such municipal markets, municipal slaughterhouses and municipal stockyards and such stalls, shops, sheds, pens and other buildings or conveniences for the use of persons carrying on trade or business therein or frequenting such markets, slaughterhouses or stockyards and charge rent, tolls and fees for the right to expose goods for sale in such markets and for the use of shops or stalls standing thereon and may provide and maintain any such markets, buildings or other places, machines, weights, scales and measures for the weighment of goods sold thereon.
