Section 323(1)(a) in The New Delhi Municipal Council Act, 1994

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(a)charge such stallages, rents and fees as may from time to time be fixed by him 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

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