Section 40(2) in The Manipur Panchayati Raj Act, 1994
(2)Subject to such maximum rates as the Government may prescribe, a Gram Panchayat may levy the following fees and rates, namely:-(a)a fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification;(b)a lighting rate, where arrangement for lighting of public streets and places is made by the Gram Panchayat within its jurisdiction; and(c)a conservancy rate, where arrangement for clearing private latrines, urinals and cesspools is made by the Gram Panchayat within its jurisdiction.
