Section 272(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Council may -(a)charge such stallages, rents or fees as may from time to time be fixed by it in this behalf -(i)for the occupation or use of any stall, shop, stand, shed, pen or space in a municipal market or municipal slaughter-house;(ii)for the right to expose articles for sale in a municipal market;(iii)for the use of machines, weights, scales and measures provided for in any municipal market; and(iv)for the right to slaughter animals in any municipal slaughter-house and for the feeding and watering of such animals before they are ready for slaughter; or(b)put up to public auction or dispose of by private sale, the privilege of occupying or using any stall, shop, stand, shed, pen or space in a municipal market or municipal slaughter-house for such period and on such conditions as it may think fit.
