(2)(a)A Municipality may construct commercial or other buildings and let them out to the public who need them on licence and may charge such fees as it may fix for the use and occupation of the same, [in the manner prescribed;] [Substituted 'subject to such restrictions or limitations if any, as may be imposed by the Government in that behalf' by Act 14 of 1999. w.e.f. 24-3-1999.](b)[ XXX] [Omitted '(b)' by Act 8 of 1995, w.e.f. 5-8-1995.]Provided that after the said period, a licence may be renewed subject to such terms and conditions as may be fixed at that time;(c)In all cases except renewal of licence or rehabilitation of a licensee, licence shall be granted only by public auction or tender.
