Section 45(2)(b) in Sonowal Kachari Autonomous Council Act, 2005

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State of Assam - Subsection

Section 45(2)(b) in Sonowal Kachari Autonomous Council Act, 2005

(b)levy the following fees and rates namely -

(i)fees on the registration of boats or vehicles ;

(ii)fees for providing sanitary arrangements as such places or worships, pilgrimage, fairs, melas or other public places within the Village Council Area as may be specified by the Government by notification in the official Gazette;

(iii)fees for licenses ;

(iv)water rates where arrangements for irrigation or drinking water is made by it within the Village Council Area;

(v)lighting rate where arrangements for lighting on public streets or places are made by it within the Village Council Area.

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State of Assam - Subsection

Section 45(2)(b) in Sonowal Kachari Autonomous Council Act, 2005