Section 88(1) in Haryana Municipal Corporation Act, 1994
(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 newspapers;(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 a scavenging;(vi)a fee in the nature of costs for providing internal services in a building scheme or town planning schemes;(vii)any other fee as deemed fit by the Corporation for services rendered.
