Section 518 in Uttar Pradesh Municipal Corporation Act, 1959
518. Fees and costs.
- Fees for-(a)every notice issued under Section 506,(b)every distress made under Section 509,(c)the costs of maintaining any livestock seized under the said section, shall be chargeable at the rates respectively specified in such behalf in rules made by the State Government, and shall be included in the costs of recovery to be levied under Section 507.
