Section 534 in Greater Hyderabad Municipal Corporation Act, 1955
534. Levy of Stallages, rents and fees in Municipal markets and slaughterhouses.
- The Commissioner may -(a)charge for the occupation or use of any stall, shop, standing, shed or pen in a municipal market or slaughterhouse and for the right to expose goods for sale in a municipal market, and for weighing and measuring goods sold in any such market and for the right to slaughter animals in any municipal slaughter-house such stallages, rents and fees as shall from time to time, be fixed by him, with the approval of the Standing Committee, in this behalf; or(b)with the approval of the Standing Committee, form the stallages, rents and fees leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time; or(c)put up to public auction, or, with the approval of the Standing Committee, dispose of, by private sale the privilege of occupying or using any stall, shop, standing, shed or pen, in a municipal market or slaughter-house for such term and on such condition as he shall think fit to impose.
