Section 57(2) in The West Bengal Panchayat Act, 1957
(2)Subject to such rules and such maximum rates or scales as may be prescribed by the State Government, an Anchal Panchayat may levy the following fees and rates:-(a)fees on the registration of vehicles;(b)fees on plaints, petitions and other processes in suits and cases instituted before the Nyaya Panchayat concerned;(c)a fee for providing sanitary arrangements at places of worship or pilgrimage within its jurisdiction;(d)a water rate, where arrangement for the Supply of water is made by the Gram Panchayat within its jurisdiction;(e)a lighting rate, where arrangement for lighting of public streets and places is made by the Gram Panchayat within its jurisdiction;(f)a conservancy rate, where arrangement for clearing private latrines, urinals and cesspools is made by the Gram Panchayat within its jurisdiction.
