293A. [ Power to impose fees. - A] [Inserted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may with the previous sanction of the State Government impose and levy fee for use of any place to which the public is allowed access and at which the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may provide sanitary and other facilities to the public.
