Section 30(2) in The Darjeeling Gorkha Hill Council Act, 1988
(2)Subject to such maximum rates as the Government may prescribe, the General Council may-(a)levy tolls on persons, vehicles or animals or any class of them at any toll-bar established by it on any road other than a kutcha road or any bridge vested in it or under its management;(b)levy tolls in respect of any ferry established by it or under its management;(c)levy the following fees and rates, namely :-(i)fee on the registration of boats or vehicles;(ii)fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification of the Official Gazette;(iii)fee for licences;(iv)water-rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by General Council within its jurisdiction;(v)lighting rate, where arrangement for lighting of the streets and places is made by the General Council with its jurisdiction.
