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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Bihar - Subsection

Section 363(2) in The Bihar Municipal Act, 2007

(2)Except as otherwise provided in this Act or the Rules or the Regulations made thereunder, for every such licence or permission, a fee may be charged at such rate as may, from time to time, be fixed by the Municipality, and such fee shall be payable by the person to whom the licence or the permission is granted.