(1)Subject to such maximum rate as the Government may prescribe, an Anchalik Panchayat may(a)levy rolls on persons, vehicles or animals or any class of them at any till-bar establishment by it on any road other than a katcha road or any bridge vested in it or under its management.(b)levy tolls in respect of any ferry establishment by it, or under its management.(c)levy a surcharge of land Revenue at the rate of 0.02 (two paise) per rupee;(d)levy a cease or water rate for recovery of cost of minor irrigation works taken up within the jurisdiction of an Anchalik Panchayat and such cease as may be necessary for the purpose of maintenance and repair of such w\works;(e)levy a tax on supply of water and lighting;(f)levy a tax on profession trades, calling, manufacture and production save and except those levied under any provision of this Act or under any enactment for the time being in force;(g)levy fee for cinema halls, bricks or tile kilns, saw mills, timber depots, rice mills and hullers, fairs confectionary and bakery, private fisheries or vegetable gardens used for commercial purposes.
