Section 64(2) in Telangana Panchayat Raj Act, 2018
(2)Subject to such rules as may be prescribed the Gram Panchayat may also levy in the village,-(i)a tax on agricultural land for a specific purpose;(ii)fees for use of porambokes or communal land under the control of the Gram Panchayat;(iii)fees for the occupation of building including chavadies and sarais under the control of the Gram Panchayat;(iv)special taxes;(v)user charges;(vi)encroachment fee (land rent).
