Section 430 in The Calcutta Municipal Corporation Act, 1980
430. Levy of stallage, rent and fee. -
The Municipal Commissioner may-(a)charge such stallage, rent or fee as may from time to time be fixed by the Corporation in this behalf -(i)for the occupation or use of any stall, shop, stand, shed or pen 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 feed of such animals before they are ready for slaughter; or(b)farm the stallage, rent or fee chargeable as aforesaid or any portion thereof for such period as he may think fit; or(c)put up to public auction, or dispose of by private sale, the privilege of occupying or using any stall, shop, stand, shed or pen in a municipal market or municipal slaughter-house for such period and on such conditions as he may think fit.
