Section 262(1) in The Chhattisgarh Municipalities Act, 1961
(1)The Council may, from time to time, open or close any market or slaughterhouse. It may also either take stallage or other rent or fees for the use by any person of any such market or slaughter-house or from time to time sell, by public auction or otherwise, the privilege of occupying any stall or space in or of otherwise using any such markets or slaughter-house.
