Section 301 in Chennai City Municipal Corporation Act, 1919
301. Powers of municipal authorities in respect of public markets.
(1)The council may provide places for use as public markets.(2)[ The commissioner may in any public market charge and levy any one or more of the following fees at such rates as the [standing committee] [Substituted by section 147 by Act X of 1936.] may determine and may place the collection of such fees under the management of such person as may appear to him proper or may farm out such fees on such terms and subject to such conditions as he 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 measurers practising their calling in such markets.(3)Such fees shall be recoverable in the same manner as the property tax.(4)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.
