Section 33(2)(c) in Gorkhaland Territorial Administration Act, 2011

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(2)(c) in Gorkhaland Territorial Administration Act, 2011

(c)levy the following fees and rates, namely:-

(i)fee on the registration of boats or vehicles;

(ii)fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and meals within its jurisdiction as may be specified by the Government by notification in the Official Gazette;

(iii)fee for licenses;

(iv)water-rate, where arrangements for the supply of water for drinking, irrigation or any other purpose is made by the Gorkhaland Territorial Administration within its jurisdiction;

(v)lighting rate, where arrangement for lighting of public streets and places is made by the Gorkhaland Territorial Administration within its jurisdiction.

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State of West Bengal - Subsection

Section 33(2)(c) in Gorkhaland Territorial Administration Act, 2011