Section 144 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
144. Certain other fees.
- With the previous sanction of the State Government, a Zila Panchayat or a Kshettra Panchayat may fix and levy school fees, fee for the use of libraries and Sarais and Paraos, fees for the use of, or benefits derived from, any of the works or institutions constructed and maintained by the Zila Panchayat or the Kshettra Panchayat originally undertaken as famine preventive or relief works fees for the service of bulls and stallions, and for registration of animals, and fees at fairs, markets, agricultural shows, and industrial exhibitions held under its authority or otherwise, to which the public is allowed access and at which the Zila Panchayat or the Kshettra Panchayat provides sanitary and other facilities for the public and tolls for the use of bridges constructed, repaired or maintained by the Zila Panchayat or the Kshettra Panchayat:Provided that a Zila Panchayat or Kshettra Panchayat shall not fix or levy fees for the use of Paraos which are not vested in it.
