Section 262 in The Chhattisgarh Municipalities Act, 1961
262. Opening, closing and letting of markets and slaughter houses.
(1)The Council may, from time to time, open or close any market or slaughterhouse. It may also either take stallage or other rent or fees for the use by any person of any such market or slaughter-house or from time to time sell, by public auction or otherwise, the privilege of occupying any stall or space in or of otherwise using any such markets or slaughter-house.(2)Whoever, without the permission of the Council, sells or exposes for sale any article in the said market or uses the said slaughter-house, shall be punished with fine which may extend to twenty-five rupees.(3)It shall be lawful for the Council to lease by public auction or private contract the collection of any rent or fees which may be imposed under this section or Section 264:Provided that the lessee shall give security for the due fulfillment of the conditions of the lease.
