Section 29 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
29. Powers of Authority to levy fees.
- It shall be competent for the Authority to levy and collect fees or service charges-(i)to cover its expenses on maintenance of roads, drainage, water supply, provisions for storage of goods, parking places, and such other facilities, amenities or services as may be provided by it, including provisions of street lighting at the Truck Terminal; and(ii)for the entry of persons, vehicles and goods into Truck Terminal in such manner, at such rates and from such persons as may be prescribed, from time to time, by regulations.
