Section 178(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The Zilla Parishad may lease the levy of any toll that may be imposed under this Act or fees which may be imposed under sub-clause (ii) or (iii) of clause (g) of section 157 by public auction or private contract:Provided that, the lessee shall give security for the due fulfillment of the conditions of the lease.
