(4)when a licence granted under sub-section (2) permits the licensee to levy any fee from the private market, a licence fee not exceeding one third of the gross income of the owner from the market in the preceding year shall be charged by the village panchayat:Provided that in the case of a new market the licence fees shall be fixed by the Panchayat at rates which shall not be less than the amounts given hereunder, namely:-(i)if the area of the market is not more than 0.1 hectare, rupees two hundred;(ii)if the area is more than 0.1 hectare but less than 0.2 hectare, rupees four hundred;(iii)and if the area is more than 0.2 hectare, rupees five hundred.
