Section 45(2) in The Deori Autonomous Council Act, 2005
(2)Subject to sub-section (1) and such maximum rates as the Government may prescribe, the Village Council shall,-(a)levy tolls on persons, vehicles or animals of any class for the use of any bridge, or road other than kacha road, or ferry constructed or established by it,(b)levy the following fees and rates namely:-(i)fees on the registration of boats or vehicles;(ii)fees for providing sanitary arrangements as such places of worships, pilgrimage, fairs, melas public places within village Council Areas may be specified by the Government by notification in the official Gazette;(iii)fees for licenses;(iv)water rates where arrangements for irrigation or drinking water is made by it within the Village Council Area;(v)lighting rate where arrangements for lighting on public streets or places are made by it within the Village Council Area.
