(1)Subject to any rules as may be made under the Act or any other order made by the State Government in this behalf, the Gram Panchayat shall impose-(a)tax on lands and buildings within the local limits;(b)on professions, trades, callings and employments other than agriculture carried on or held within the local limits of its jurisdiction, a tax on the basis of the total annual income accrued from such professions, trades, callings and employments.(2)Subject to such rules as may be made in this behalf, a Gram Panchayat shall levy a duty in the shape of an additional stamp duty on all payments for admission to any entertainment.(3)The State Government may impose a duty on transfers of property in the form of surcharge on the duty imposed by or under the Indian Stamp Act, 1899, on instruments of sale, gift and mortgage with possession of immovable property situated in the Gram Sabha area at such rate as may be fixed by the State Government not exceeding two percentum on as the case may be, the amount of consideration the value of the property or the amount secured by the mortgage, as set forth in the instrument and the amount so collected shall be passed on to the Gram Panchayat.(4)Subject to such maximum rates as the State Government may prescribe, a Gram Panchayat may levy the following fees and rates, namely :-(a)fees on the registration of vehicles;(b)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;(c)a Water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Gram Panchayat within its jurisdiction;(d)a lighting rate, where arrangement for lighting of public streets and places is made by the Gram Panchayat within its jurisdiction;(e)a conservancy rate, where arrangement for clearing private latrines, urinals and cesspools is made by the Gram Panchayat within its jurisdiction:
