(1)Subject to such maximum rates as the Government may prescribe a Zila Parishad may-(a)levy tolls in respect of any ferry established by it or under its management.(b)levy the following fees and rates, namely-(i)fees on the registration of boats or vehicles;(ii)a fee for providing sanitary arrangements at such places of pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification;(iii)a fee for licence for fair or mela;(iv)a lighting rate where arrangement for lighting of public streets and places is made by the Zila Parishad within its jurisdiction; and.(v)Water rate where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zila Parishad within its jurisdiction.(2)The Zila Parishad, within its jurisdiction, shall not levy fee on such vehicles which have already been registered by any other authority under any law for the time being in force, or at the places of pilgrimage, melas etc. if provisions for sanitary arrangement has already been made by any other local authority.(3)The fees or rates and the terms and conditions for the imposition thereof shall be such as may be provided by bye-laws. Such bye-laws may provide for exemption from all or any of the tolls, fees or rates in any class of cases.
