Section 285 in Chennai City Municipal Corporation Act, 1919
285. [ Provision of landing places, cart-stands, etc. [Substituted by Tamil Nadu Act X of 1936]
(1)The commissioner may construct or provide public landing places, halting places, cart-stand, cattle-sheds and cow-houses and may charge and levy such fees for the use of the same as the [standing committee] may fix.Explanation. - A cart-stand shall, for the purposes of this Act, include a stand for carriages including motor vehicles within the meaning of the [Motor Vehicles Act, 1939] [This Act was repealed and re-enacted as the Motor Vehicles Act, 1988 (Central Act 59 of 1988).] and animals.(2)A statement of the fees fixed by the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] for the use of each such place, shall be put up in, [English and Tamil] [Substituted for the words English, Tamil, Telugu and Hindustani' by section 72(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] in a conspicuous part thereof.(3)The commissioner may farm out the collection of such fees for any period not exceeding three years at a time, on such terms and conditions as he may think fit.]
