Section 276 in Arunachal Pradesh Municipal Act, 2007
276. Levy of stallage, rent and fee.
- Subject to such regulations as may be made from time to time, the Chief Municipal Executive Officer/ Municipal Executive Officer, either on his own or through any other agency, as the case may be, may charge stallage, rent or fee for the occupation or use of facilities in a municipal market or a municipal slaughterhouses.Urban Environmental Management Community Health and Public SafetyChapter - XXIX Local Agenda for Urban Environmental management
