Section 430 in Kolkata Municipal Corporation Act, 1980
430. Levy of stallage, rent and fee.
- The Municipal Commissioner may(a)charge such stallage, rent or fee as may from time to time be fixed by the Corporation 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 slaughterhouse. and for the feed of such animals before they are ready for slaughter; or(b)farm the stallage, rent or fee chargeable as aforesaid or any portion thereof for such period as he may think fit; or(c)put up to public auction, or dispose of by private sale, the privilege of occupying or using any stall, shop, stand, shed or pen in a municipal market or municipal slaughter-house for such period and on such conditions as he may think fit.
