Section 55(1) in The Bihar Panchayat Raj Act, 2006
(1)Subject to such Rules and the maximum rates as the Government may prescribe, a Panchayat Samiti may-(a)levy tolls in respect of any ferry established by it or under its management;(b)levy the following fees and rates, namely-(i)fee on the registration of vehicles, which are not registered under any other law for the time being in force;(ii)a fee for providing sanitary arrangements at such places of pilgrimage, haats and melas within its jurisdiction as may be specified by the Government by notification;(iii)a fee for license for a haat or market;(iv)a water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by or on behalf of the Panchayat Samiti within its jurisdiction;(v)a lighting rate, where arrangement for lighting of public streets and places is made by or on behalf of the Panchayat Samiti within its jurisdiction.
