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323. Levy of stallages, rents and fees. (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. (2) A copy of the table of stallages and fees, if any, chargeable in any municipal market in New Delhi and of the bye-laws made under this Act for the purpose of regulating the use of such market printed in such language or languages as the Chairperson may direct, shall be affixed in some conspicuous place in the market.    |
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