- The Chief Officer of a Municipality may, -(a)within the municipal area of the Municipality, charge such stallage, rent or fee, as may, from time to time, be fixed by the Municipality 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 feed of such animals before they are ready for slaughter; or(b)from the stallage, rent or fee 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.
