(1)Subject to such maximum rates as the State Government may prescribe ,a Zilla Parishad 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 ; and(c)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 worship or 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 the supply of water for drinking, irrigation or any other purpose is made by the Zilla Parishad within its jurisdiction.(v)water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zilla Parishad within its jurisdiction.
