Section 301(2) in Chennai City Municipal Corporation Act, 1919
(2)[ The commissioner may in any public market charge and levy any one or more of the following fees at such rates as the [standing committee] [Substituted by section 147 by Act X of 1936.] may determine and may place the collection of such fees under the management of such person as may appear to him proper or may farm out such fees on such terms and subject to such conditions as he may deem fit-](a)fees for the use of, or for the right to expose goods for sale, in such markets;(b)fees for the use of shops, stalls, pens or stands in such markets;(c)fees on vehicles or pack-animals carrying, or on persons bringing, goods for sale in such markets;(d)fees on animals brought for sale into, or sold in, such markets; and(e)licence fees on brokers, commission agents, weighmen and measurers practising their calling in such markets.
