Section 152 in The Rajasthan District Boards Act, 1954
152. Power of levying certain fees and tolls.
- Subject to any rule made by the State Government in this behalf, a Board may impose in any market established, maintained or managed by the Board any one or more of the following fees or tolls: -(a)licence fees on brokers, commission agents, weighmen or measures practising their calling within such market;(b)tolls on vehicles other than a motor vehicle as defined in the Motor Vehicles Act, 1939, pack animals or porters bringing goods for sale into such market;(c)market fees for the right to expose goods for sale in such market or for the use of any building or structure therein:(d)fees on the registration of animals sold in such market.
