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State of Meghalaya - Section

Section 127A in Meghalaya Municipal Act, 1973

127A. License fee on boats.

(1)When it has been determined that license fees on boats shall be imposed under Section 68, sub-section (1) (o), the Board, at a meeting, shall make an order that the owner of every boat which is kept or used within the municipality shall take out a license in the form to be prescribed by the Board and pay such fees as are fixed in the order and cause such order to be published locality. The license taken out shall remain valid for one year after which it shall be renewed:Provided that in no case the rate of license fee shall exceed the following without the prior approval of the State Government:-
(a) Steamer or vessel propelled by stream,motor) electrical or other mechanical power including flat ortugs. Rs. 20.00 (twenty) per annum
(b) Country boat with a capacity of more than3,000 kilograms but less than 9,331 kilograms. Rs. 10.00 (ten) per annum.
Row boat, skiff or other like craft. Rs. 5.00 (five) per annum
(2)Whoever own or is in possession of any boat with out a valid license shall be punishable with a fine not exceeding One hundred rupees.Registration of Dogs and Cattle