Section 369 in Karnataka Municipal Corporations Act, 1976
369. Power of municipal authorities in respect of public markets.
(1)The corporation may provide places for use as public markets.(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 may determine and may place the collection of such fees under the management of such persons 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, namely:-(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.(3)Such fees shall by recoverable in the same manner as the property tax.(4)The corporation may, with the sanction of Government, close any public market or part thereof.
