Section 25(3)(e) in Assam Panchayat Act, 1994

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

(e)a cess or fee on

(i)registration of cattle sold within the local area;

(ii)license for starting tea stall, hotel, sweet, meat stall, restaurants;

(iii)carts, carriages, bi-cycles, boats and rickshaws of any kind;

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