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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(1)(b) in The Bihar Panchayat Raj Act, 2006

(b)levy the following fees and rates, namely-
(i)fee on the registration of vehicles, which are not registered under any other law for the time being in force;
(ii)a fee for providing sanitary arrangements at such places of pilgrimage, haats and melas within its jurisdiction as may be specified by the Government by notification;
(iii)a fee for license for a haat or market;
(iv)a water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by or on behalf of the Panchayat Samiti within its jurisdiction;
(v)a lighting rate, where arrangement for lighting of public streets and places is made by or on behalf of the Panchayat Samiti within its jurisdiction.