Section 33(2) in Gorkhaland Territorial Administration Act, 2011
(2)Subject to such maximum rates as the Government may prescribe, the Gorkhaland Territorial Administration may-(a)levy tolls on persons, vehicles or animals or any class of them at any toll-bar established by it on any road other than a kutcha road or any bridge vested in it or under its management;(b)levy tolls in respect of any ferry established by it or under its management;(c)levy the following fees and rates, namely:-(i)fee on the registration of boats or vehicles;(ii)fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and meals within its jurisdiction as may be specified by the Government by notification in the Official Gazette;(iii)fee for licenses;(iv)water-rate, where arrangements for the supply of water for drinking, irrigation or any other purpose is made by the Gorkhaland Territorial Administration within its jurisdiction;(v)lighting rate, where arrangement for lighting of public streets and places is made by the Gorkhaland Territorial Administration within its jurisdiction.
