Section 85(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Subject to the prior approval of the Government, the Corporation may in the manner prescribed levy a fee with regard to the following:-(i)a fee on advertisements other than advertisements in the news papers;(ii)a fee on building applications;(iii)development fee for providing and maintaining civic amenities in certain areas;(iv)a fee with regard to lighting;(v)a fee with regard to scavenging;(vi)a fee in the nature of costs for providing internal services in a building scheme or town planning scheme;(vii)any other fee as deemed fit by the Corporation for services rendered.
