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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Bihar - Subsection

Section 342(4) in The Bihar Municipal Act, 2007

(4)The Municipality shall, by Regulations, determine the fees to be paid in respect of a licence granted under sub-section (1), and may specify different fees for different categories of non-residential uses in different areas within the Municipal area:Provided that no such fees shall exceed rupees two thousand and five hundred in any case.