(2)Save as aforesaid, for every such licence or permission, fees may be charged on such units and at such rates as may be fixed by the Panchayat 1[or Collector, as the case may be,] provided that the rates shall not exceed the maximum, if any, prescribed:[Provided that for every licence for hoardings, the fees may be charged at such rates as may be fixed by the Government.] [Inserted by Tamil Nadu Panchayats (Eighth Amendment) Act, 2008 (Tamil Nadu Act 58 of 2008).]
