Section 338 in The Punjab Municipal Corporation Act, 1976
338. Levy of stallages, the rent and the fees.
- The Commissioner, with the previous approval of the Corporation, may-(a)charge such stallages, rents or 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 fees of such animals before they are ready for slaughter; or(b)from the stallages, rents and fees 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.
