Section 4 in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973
4. Levy of fees as service charges.
- Levy of fees as service charges. - The State Government may require the Corporation or a Government company, as the case may be, to pay to it a fee as service charges to the extent as the State Govt, may consider appropriate.Provided that the proposed fee shall be published in the official Gazette and the objections shall be invited within thirty days from the date of said publication and further that the State Government shall consider the objections, if any, before levying the feeNotification Under The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973Officers Authorised To Issue Certificates For The Recovery of Dues As Arrears of Land RevenueHousing DepartmentNotificationsSim/a-171002. the 13th November, 1975No. 1-1/75-Housing. - In exercise of the powers conferred upon him under section 3(1) (iv) of the Himachal Pradesh Public Moneys (Recovery of Dues) Act 1973, the Governor, Himachal Pradesh is pleased to authorise the following officers within their respective jurisdictions, to issue requisite certificates for the purpose of recovery of loans including interests referred to therein:-
