Section 168(1)(c) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Tripura - Subsection

Section 168(1)(c) in Tripura Panchayats Act, 1993

(c)levy the following fees and rates, namely -

(i)fees on the registration of boats or vehicles ;

(ii)a 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 ;

(iii)a fee for licence for fair or mela ;

(iv)a lighting rate where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zilla Parishad within its jurisdiction.

(v)water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zilla Parishad within its jurisdiction.

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State of Tripura - Subsection

Section 168(1)(c) in Tripura Panchayats Act, 1993