- The Chief Officer of a Municipality may, -(a)Within the municipal area of the Municipality, charge such stallage, rent or fee, as may, from time to time, be fixed by the Municipality 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)From 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.
