(1)It shall be lawful for a village panchayat to lease by public auction or private contract the collecting of any fees levied by it on markets and weekly bazaars [***] [The words 'or the collecting of octroi' deleted by Act No. 12 of 2001 (w.r.e.f. 01-05-2001).]:Provided that the lessee shall give security for the due fulfilment of the conditions of the lease.(2)All sum payable under the terms and conditions of the lease, if not paid, shall be recoverable as arrears of land revenue.(3)The lessee and every person employed by the lessee to assist him in the collection of the fees [***] [The words 'or octroi, as the case may be,' deleted by Act No. 12 of 2001 (w.r.e.f. 01-05-2001).] shall be deemed to be appointed by the panchayat to collect the same under this Act and shall exercise all the powers and be subject to all the responsibilities attaching to persons appointed to collect such fees or octroi, as the case may be, under this Act.(4)Any rules or orders for the levy, collection and recovery of any such fees [* * *] [The words 'or octroi, as the case may be,' deleted by Act No. 12 of 2001 (w.r.e.f. 01-05-2001).] shall have effect subject to the provisions of this section.
