Section 310 in West Bengal Municipal Corporation Act, 2006
310. Levy of stallage rent and fee.
- The Commissioner may, subject to such terms and conditions as may be fixed,-(a)charge such stallage rent or fee as may be fixed by the Corporation in this behalf for the occupation or use of any stall, shop-stand, shed, pen or space in a municipal market or municipal slaughterhouse;(b)farm the stallage rent or fee, chargeable as aforesaid or any portion thereof, for such period as he may think fit; and(c)put up to public auction, or dispose of by private sale, the privilege of occupying or using any shop, stall, stand, shed, pen or space in a municipal market or municipal slaughterhouse.
