Section 82(1) in The Bihar Panchayat Raj Act, 2006
(1)Subject to such maximum rates as the Government may prescribe a Zila Parishad may-(a)levy tolls in respect of any ferry established by it or under its management.(b)levy the following fees and rates, namely-(i)fees on the registration of boats or vehicles;(ii)a fee for providing sanitary arrangements at such places of pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification;(iii)a fee for licence for fair or mela;(iv)a lighting rate where arrangement for lighting of public streets and places is made by the Zila Parishad within its jurisdiction; and.(v)Water rate where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zila Parishad within its jurisdiction.
