(2)Parking fee may be levied for each hour at such rate, and for such types of vehicle's parked in different areas or for parking on different categories of streets at different hours of the day, as the Board of Councilors may determine :Provided that such fee for each hour shall not exceed [rupees ten in the case of passenger vehicle and goods vehicle] [Substituted by section 14 of the W.B. Municipal (Amendment) Act, 2006 (West Bengal Act 22 of 2006), w.e.f. 1.10.2006, w.e.f. 1.10.2006, for the words 'rupees two in the case of passenger vehicle and rupees five in the case of goods vehicles'.].
