(1)The municipality shall have the power to levy fees in exercise of the regulatory powers vested in it by or under this Act or the rules or the regulations made thereunder for-(a)sanction of building plans and issue of completion certificates,(b)issue of municipal licenses for various non-residential uses of lands and buildings,(c)licensing of -(i)various categories of professionals such as plumbers and surveyors,(ii)various activities such as sinking of tube-wells, sale of meat, fish or poultry, or hawking of articles,(iii)sites used for advertisements or premises used for private markets, slaughterhouses, hospitals, nursing homes, clinics, factories, warehouses, godowns, goods transport depots, eating-houses, lodging- houses, hotels, theatres, cinema-houses and places of public amusement and for other non residential uses,(iv)animals,(v)carts or carriages or vehicles, and(vi)such other activities which require a license or permission under the provisions of this Act, and(d)issue of birth and death certificates.(2)The municipality shall have power to levy fine for committing nuisance or for violating any provisions of the Act.
