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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(1)(c) in The West Bengal Panchayat Act, 1973

(c)levy the following fees and rates, namely:-
(i)fees on the registration of vehicles;
(ii)a fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the State Government by notification;
(iii)a fee for licence referred to in sub-section (2) of section 116;
(iv)a fee for licence for a hat or market referred to in section 117;
(v)a water rate, where arrangement for the supply no water for drinking, irrigation or any other purpose is made by the Panchayat Samiti within its jurisdiction;
(vi)a lighting rate, where arrangement for lighting of public streets and places is made by the Panchayat Samiti within its jurisdiction.