Section 93(2) in Jharkhand Panchayat Raj Act, 2001
(2)Taxation by a Panchayat Samiti -(i)Subject to the rules as made and the maximum rates as prescribed by the Government, a Panchayat Samiti -(a)May realise toll of a ferry set up by it or under its management;(b)May realise the following fees and rates -
