Section 118(1) in The Gujarat Municipalities Act, 1963
(1)When any licence is granted under this Act, or when permission is given thereunder for making any temporary erection or for putting up any projection or for temporary occupation of any public street or other land vested in the municipality, the authority granting or giving such licence or permission may charge a fee for the same:Provided that when permission is given for putting up a projection, the authority giving such permission may charge every year a recurring fee until the projection is removed.
