Section 107 in West Bengal Municipal Corporation Act, 2006
107. Levy of fee, charge, etc.
(1)The Corporation may, levy fee for any licence issued, or permission granted, under the provisions of this Act, and may also impose charge for any specific service rendered in pursuance of the provisions of this Act.(2)The State Government [,in the cases where the Act does not empower the Corporation to fix such rates of fees,] [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.] may prescribe the scale at which such fee may be levied or such charge may be imposed.B. Rating and valuation
