308. Establishment of municipal markets, slaughterhouses and stockyards.
(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.(2)The Municipal Commissioner or the Executive Officer, with the approval of the Standing Committee, may collect such rents, tolls and fees either through the staff of the municipality of farm out such rents, tolls and fees on such terms and subject to such conditions as he may think fit.(3)The Municipal Commissioner or the Executive Officer may, by general or special order -(a)cancel or annul any right to expose goods for sale; and(b)refuse permission for the use of any shop or stall without payment of any compensation for such cancellation or refusal, if the person who has been granted that right -(i)keeps closed his shop or stall for any period exceeding a fortnight without sending a previous notice to the Municipal Commissioner or the Executive Officer, or(ii)fails to supply to the public the articles ordinarily kept for sale thereon at such times as may from time to time be fixed by the Municipal Commissioner or the Executive Officer.
