Section 120(2) in Telangana Panchayat Raj Act, 2018
(2)Save as otherwise expressly provided in or may be prescribed under this Act, for every such license or permission, fees may be charged on such units and at such rates as may be fixed by the Gram Panchayat:Provided that a person who is a barber, washer-man, medari or kummara or other village artisan by profession shall not be liable to pay any fees in relation to the license granted to him for the use of any place in the Gram Panchayat for exercising his profession or transacting his business as such.
