Section 133 in The West Bengal Panchayat Act, 1973
133. Levy of tolls, rates and fees.
(1)Subject to such maximum rates as the State Government may prescribe, a Panchayat Samiti may -(a)levy tolls on persons, vehicles or animals or any class of them at any toll-bar established by it on any road other than a kutcha road or any bridge vested in it or under its management,(b)levy tolls in respect of any ferry established by it or under its management,(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.(2)The Panchayat Samiti shall not undertake registration of a vehicle or levy fee therefor and shall not provide sanitary arrangements at places of worship or pilgrimage, fairs and melas within its jurisdiction or levy fee therefor if any such vehicle has already been registered by any other authority under any law for the time being in force or if such provision for sanitary arrangement has already been made by any other local authority.
