Section 206 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
206. Procedure to be followed in claiming right to levy fees.
- Any person claiming a right to levy fees of the nature specified in clause (g) of section 157 shall first apply to such officer as the Zilla Parishad may appoint in this behalf, who may grant him a certificate recognising his right in this behalf and on such certificate being submitted to a Zilla Parishad it shall, in granting him licence under subsection (2) of section 205 allow the licencee to levy such fees.
