(1)The Board at a meeting may use their own land or building or, purchase, take on lease or otherwise acquire any land or building for the purpose of establishing a municipal market or improving any existing municipal market.(2)The Board at a meeting may levy rents, tolls and fees at such rates as it may think proper for the right to expose goods for sale in a municipal market and for the use of shops, stalls and standings therein and also may regulate such rates in respect of private markets or places used or declared by the Board as a market place by public notice in locality.(3)The Board may grant a lease according to rules under this Section for a period not exceeding three years for the collection of rents, tolls and fees in municipal markets at the rates prescribed by the Board under sub-section (2).(4)A lease of municipal market appointed under sub-section (3) may refuse to allow any person to expose goods for sale in the market or to use shops, stalls and standings therein until the proper rents tolls and fees have been paid.(5)whoever having rendered himself liable to the payment of rents, tolls or fees refuse to pay the same shall be liable to a fine which may extend to fifty rupees and shall also be liable to be evicted from the place shops, stall or standing in the market used by him.(6)When resistance is offered to any person authorized to collect rents, tolls or fees, any police officer whom he may call to his aid, shall be bound to assist him, and such police officer shall for that purpose, have the same powers as he has in the exercise of his ordinary police duties.(7)Whoever realizes rents, tolls or fees at rates higher than the rates fixed under subsection (2) shall be liable to a fine not exceeding fifty rupees.Recovery of Miscellaneous Demands
