Section 30(2)(c) in The Darjeeling Gorkha Hill Council Act, 1988

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State of West Bengal - Subsection

Section 30(2)(c) in The Darjeeling Gorkha Hill Council Act, 1988

(c)levy the following fees and rates, namely :-

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

(ii)fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification of the Official Gazette;

(iii)fee for licences;

(iv)water-rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by General Council within its jurisdiction;

(v)lighting rate, where arrangement for lighting of the streets and places is made by the General Council with its jurisdiction.

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State of West Bengal - Subsection

Section 30(2)(c) in The Darjeeling Gorkha Hill Council Act, 1988