(c)The Grama Panchayat may impose under Clause (c) of Subsection (2) of Section 58 of the Act, fees subject to a minimum of two paise and maximum of ten paise per quintal of goods brought for sale. The Grama Panchayat may under Clause (c) of Subsection (2) of Section 58 of the Act, impose a fee subject to a minimum of twenty-five paise and maximum of rupee one on the vehicles (including motor vehicles) or pack animals;
