Section 316 in Gauhati Municipal Corporation Act, 1971
316. Stallages rents, etc., to be published.
- A copy of the table of stallages, rents and fees if any, chargeable in any municipal market or municipal slaughter-house, and of the bye-laws made under this Act for the purpose of regulating the use of such market or slaughter house printed in such language or languages as the Commissioner may direct, shall be affixed in some conspicuous place in the market or slaughter-house.
