Section 127B(3) in The Chhattisgarh Municipalities Act, 1961
(3)User charges may be levied on the municipal area or any part thereof as may be specified by the Council or Nagar Panchayat, as the case may be, on specific areas of the city where the service referred to under sub-section (1) is provided,] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
