Section 34 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
34. Power of Committee to levy fees.
- It shall be competent to a committee to levy and collect fees in the manner and at the rates laid down in the by-laws made,-(i)subject to the provisions of sub-section (2) of section 35, for stalls, offices, shops, godowns, etc. and open spaces in the market yard;(ii)for any common services, amenities and facilities provided or arranged by the committee;(iii)for the entry of persons, vehicles and goods into the market yard; and(iv)for any other matter for which fee is to be or may be levied and collected by it.
