(1)A Panchayat may collect such fees from the beneficiaries of the institutions which are run or financed wholly or partially by it at such rates [as fixed by it] [Substituted by Act 7 of 1995.] subject to the rules made by the Government for the purpose.(2)[ Service charges at the rate fixed by the panchayat may be collected from the beneficiaries utilising the toilet facilities, parking facilities or any other amenities or services provided by it.(3)The amount collected, as service charge shall be utilised for the up keep and maintenance of such facilities and services.] [Added by Act 13 of 1999.]
