(1)A Municipality may provide places for use as public markets.(2)The Municipality may, in any public market, levy any one or more of the following fees at such rates and may place the collection of such fees under the management of such persons as may appear to it proper or may farm out collection of such fees for any period not exceeding three years at a time and on such terms and subject to such conditions as it 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, pans or sands in such markets,(c)[ fees on goods for sale brought to such markets on vehicles or pack animals or by head load;] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](d)fees on animals brought for sale into or sold in such markets, and(e)licence fees on brokers, commission agents, weighmen and measures practising their calling in such markets.(3)The Municipality may, with the sanction of the Government close any public market or part thereof.
