 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
411. Levy of stallages, rents and fees. The Commissioner, with the previous approval of the Standing Committee, may (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 (b) farm the stallages, rents and fees 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.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back