Section 10 in Bihar Integrated Check-Post Authority Act, 2011
10. Power of Authority to charge fees, rent, etc.
- The Authority may with the previous approval of Government, determine and charge such fees or rent, not being a statutory levy under any other Act, as may be provided by regulations, separately for each integrated check-post for the parking of vehicles, warehousing of seized goods, or for any other service or facility offered in connection with the operations of the check-post.
