LexSection 268 — Stallages, rents, etc., to be published.
The Cantonments Act, 2006
A copy of the table of stallages, rents and fees, if any, leviable in any public market or public slaughter-house, and of the bye-laws made under this Act for the purpose of regulating the use of such market or slaughter-house, printed in English language or in such other language or languages as the Board may direct, shall be affixed in some conspicuous place in the market or slaughter-house.Open in Lexace · Ask the AI about this section