75. Restriction regarding fire brigade and, anti-malarial fees.
- In fixing the rate of fees Under Section 68, sub-section, (1) (1) and (m), regard shall be had to the principle that the total net proceed of the fees shall not exceed the amount required for making, extending, maintaining and improving the fire brigade services of the anti-malarial and other social services for improvement of public health as the case may, be, or for making contributions to organization running such 'services together with the amount sufficient to meet the proportionate share of the supervision and collection and the repayment of interest or any loan incurred in connection with such services.Taxes Upon Annual Value of Holding
