Section 272 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
272. Levy of stallages, rents and fees.
(1)The Council may -(a)charge such stallages, rents or fees as may from time to time be fixed by it in this behalf -(i)for the occupation or use of any stall, shop, stand, shed, pen or space in a municipal market or municipal slaughter-house;(ii)for the right to expose articles for sale in a municipal market;(iii)for the use of machines, weights, scales and measures provided for in any municipal market; and(iv)for the right to slaughter animals in any municipal slaughter-house and for the feeding and watering of such animals before they are ready for slaughter; or(b)put up to public auction or dispose of by private sale, the privilege of occupying or using any stall, shop, stand, shed, pen or space in a municipal market or municipal slaughter-house for such period and on such conditions as it may think fit.(2)The Chief Officer shall issue to every person authorised to occupy or use any stall, shop, stand, shed, pen or space or to expose any articles for sale in a municipal market or to slaughter animals in a municipal slaughter-house, under sub-section (1), a licence granted in accordance with the provisions of the by-laws made in this behalf.(3)Any person who, without a licence from the Chief Officer under subsection (2), shall occupy any stall, shop, stand, shed, pen or space in a municipal market or sell or expose for sale any article in a municipal market or use a municipal slaughter-house shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 38, (w.e.f. 14-1-2011).].(4)It shall be lawful for the Chief Officer or any officer in-charge of a municipal market or a slaughter-house to expel from the market or slaughter-house any person -(i)occupying any stall, shop, stand, shed, pen or space in such market or slaughter-house or exposing for sale therein any articles without a licence from the Council; or(ii)using or attempting to use any municipal slaughter-house without a licence;(iii)contravening any by-laws pertaining to such markets or slaughterhouses;(iv)suffering from any infections or contagious disease;(v)creating, disturbance in such market or slaughter-house.
