Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 174] [Entire Act] State of West Bengal - Subsection Section 174(2) in Siliguri Municipal Corporation Act, 1990 (2)Such licensee shall be entitled to recover from the users such fee for the use of the public toilets and urinals as may be determined by regulations.
