Section 422 in Uttar Pradesh Municipal Corporation Act, 1959
422. Municipal Commissioner's powers in respect of Corporation markets and slaughter-houses, etc.
- Subject to the provisions of this Act and the rule and bye-laws framed thereunder the Municipal Commissioner shall have the power -(a)upon being authorized by the Corporation in that behalf, to construct purchase, take on lease or otherwise acquire any building or land for the purpose of establishing a Corporation market or a Corporation slaughterhouse or stockyard within, and with the prior sanction of the State Government, without the limits of the Corporation and of extending or improving any existing Corporation market or slaughterhouse;(b)from time to time, to build and maintain such Corporation markets, slaughter-houses and stockyards and such stalls, shops, sheds, pens and other buildings or conveniences as may be deemed necessary for the use of the persons carrying on trade or business in, or frequenting, such Corporation markets, slaughter-houses or stockyards;(c)to provide for maintaining in any such Corporation markets such buildings, places, machines, weights, scales and measures for weighing and measuring goods, sold therein as he shall think fit;(d)upon being authorized by the Corporation in that behalf, to close any Corporation market or laughter-house or stockyard or any portion thereof and to dispose of as the property of the Corporation the premises occupied for any market or slaughter-house or stockyard or any portion thereof so closed;(e)with the previous sanction of the Corporation, to prohibit by public notice from time to time within a distance of fifty yards of any Corporation market the sale or exposure for sale of the commodities or of any of the commodities specified in the notice ordinarily sold in the said Corporation market and with like sanction to cancel or modify any such notice at any time;(f)to charge for the occupation or use of any stall, shop, standing, shed or pen or other building in a Corporation market, slaughter-house or stockyard, and for the right to expose goods for sale in a Corporation market, and for weighing and measuring goods sold in any such market and for the right to slaughter animals in any Corporation slaughterhouses, such stall ages, rents and fees as shall, from time to time be fixed by him, with the approval of the Executive Committee, in that behalf;(g)with the approval of the Executive Committee, farm the stall ages, rents and fees leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time, or(h)to put up to public auction, or, with the approval of the Executive Committee, dispose of, by private sale, for privilege of occupying or using any stall, shop, standing, shed or pen or other building in a Corporation market, slaughter-house or stockyard for such term and on such conditions as he shall think fit.
