Section 568 in The Orissa Municipal Corporation Act, 2003
568. Imposition of stallages rent and fees on Corporation market and slaughter house.
- The Commissioner may, -(a)charge for the occupation or use of any stall, shop, standing shed or spence in a Corporation market or slaughter house and for the right to expose goods for sale in a Corporation market, for weighing and measuring goods sold in any such market and for the right to slaughter animals in any Corporation slaughter-house, such stallage, rents, and fees as may from time to time, be fixed by him, with approval of the Standing Committee, in this behalf; or(b)with the approval of the Standing Committee, charge stallage rents and fee leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time; or(c)put up to public auction, or, with the approval of the Standing Committee, dispose of, by private sale, the privilege of occupying or using any stall, shop, standing-shed or spence, in a Corporation market or slaughter-house for such term and on such condition as he may think fit to impose.
