Section 31 in The Manipur Hill Areas Autonomous District Council Act, 2000
31. Power to levy and collect fees.
- The District Council shall have power to levy and collect, within the Autonomous District, all or any of the following fees:(a)fees for the maintenance and development of Schools, Dispensaries, Primary Health Centres and Roads;(b)fees on the entry of goods into a market for sale therein and tolls on passengers and goods carried in ferries for maintenance and development thereof;(c)fees on Vehicles (other than those mechanically propelled) and boats for regulating and managing traffic;(d)fees on animals, at the rate and in such manner as may be prescribed.
