Section 379 in The Coimbatore City Municipal Corporation Act, 1981
379. Powers of municipal authorities in respect of public markets.
(1)The council may provide places for use as public markets.(2)The Commissioner may in any public market charge and levy and. one or more of the following fees at such rates as the standing committed may determine and may place the collection of fees under the management of such persons as may appear to him proper or may farm out such fees oaf such terms and subject to such conditions as he may deem fit-(a)fees for the use of, or for the right to, expose goods for sale, in such markets;Explanation. - The fees under this clause shall not be levied unless the goods are actually brought into 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, porters, weighmen and, measurers practising their calling in such markets.(3)Such fees shall be recoverable in the same manner as the proper tax.(4)The council may, with the sanction of the Government, close any public market or part thereof.
