(2)Subject to such control as may be prescribed the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may in any public market levy any one or more of the following fees at such rates as may appear to it proper, or may frame out such fees for any period not exceeding three years at a time on such terms and subject to such conditions as it may deem fit -(a)fees for the use of, or for the right to expose goods for sale in such markets;(b)fees for the use of shops, pens or stands in such markets;(c)fees on vehicles, carts, carriage or pet-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, weighmen and measures practising their calling in such markets.
