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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

State of Punjab - Subsection

Section 149(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)levy the following fees and rates, namely;-
(i)fees on the registration of vehicles other than those registered under the Motor Vehicle Act, 1988;
(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 State Government by notification;
(iii)a fee for licence for a market;
(iv)a fee for any other licence;
(v)a water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Panchayat Samiti within its jurisdiction;
(vi)a lighting rate, where arrangement for lighting of public streets and places is made by the Panchayat Samiti within its jurisdiction.