(a)The Grama Panchayat may provide places within the Grama Panchayat area for use as public markets. The market areas shall be notified by the Grama Panchayat mentioning the boundaries in the notice board for the information of the public.(b)The Grama Panchayat may levy any one or more of the following fees in any public market on the vendors at such rates not exceeding the maximum rates and may place the collection of such fees under the management of such person as may appear to it proper or may lease out such collection of fees :Provided that in leasing out the market the procedure prescribed in rules shall be followed-(a)The Grama Panchayat may impose under Clause (a) of Subsection (2) of Section 58 of the Act, fees for the use of or for the right to expose goods for sale in such market and such fees shall be subject to a minimum of two paise and maximum of ten paise per head load of goods brought for sale to the market;(b)The Grama Panchayat may impose under Clause (b) of Subsection (2) of Section 58 of the Act, fees subject to a minimum of two paise and maximum of ten paise per square foot of the area per day;(c)The Grama Panchayat may impose under Clause (c) of Subsection (2) of Section 58 of the Act, fees subject to a minimum of two paise and maximum of ten paise per quintal of goods brought for sale. The Grama Panchayat may under Clause (c) of Subsection (2) of Section 58 of the Act, impose a fee subject to a minimum of twenty-five paise and maximum of rupee one on the vehicles (including motor vehicles) or pack animals;(d)The Grama Panchayat may impose under Clause (d) of Subsection (2) of Section 58 of the Act, fees subject to a minimum of two paise and maximum of ten paise per rupee of the value of cattle sold;(e)The Grama Panchayat may impose under Clause (e) of Subsection (2) of Section 58 of the Act, licence fee on brokers commission agents, weighmen and measurers practising their call in each market subject to minimum of rupee one and maximum of rupees five a year;(f)For every fee paid a receipt should be granted to the payee by the Grama Panchayat or by the lease-holders, as the case may be.
