Section 24(1) in Ladakh Autonomous Hill Development Councils Act, 1997
(1)Notwithstanding anything contained in any law for the time being in force the Council shall have the power to-(i)[ collect within the District such taxes and fees payable under any state law or rules and credit the same to the Council Fund except the taxes, toll, levy or duty to be collected under the following Acts:- [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](a)Goods and Services Tax under the Jammu and Kashmir Goods and Services Tax Act, 2017;(b)Stamp Duty under the Stamps Act, 1977 Samvat (1920 A. D.) ;(c)Excise Duty under the Jammu and Kashmir Excise Act, Samvat 1958 ;(d)Toll under the Jammu and Kashmir Levy of Toll Act, Samvat 1995 ;(e)Passenger Tax under the Jammu and Kashmir Passengers Taxation Act, 1963 ;(f)Taxes under the Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, Svt. 2005 (1948 A. D.).(g)Token Tax under the Jammu and Kashmir Motor Vehicles Taxation Act, 1957.](ii)establish toll bars on any road or any bridge vested in it and under its management and levy toll on grass, vehicles, animals and ferries.
