Section 327(a) in Haryana Municipal Corporation Act, 1994
(a)charge such stallages, rents or fees as may from time to time be fixed by him 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
