Section 323(1) in The New Delhi Municipal Council Act, 1994
(1)The Chairperson, with the previous approval of the Council may-(a)charge such stallages, rents and 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(b)farm the stallages, rents and fees chargeable as aforesaid or any portion thereof for such period as he thinks fit; or(c)put up to public auction or dispose by the private sale the privilege of occupying or using any stall, shop, shed or pen in a municipal market or municipal slaughter house for such period and on such conditions as he may think fit.
