Section 145 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
145. Licence fees and tolls in respect of markets.
- Subject to any rule made by the State Government in this behalf, a Zila Panchayat or a Kshettra Panchayat may impose in any market established, maintained or managed by it any one or more of the following fees or tolls:(a)licence fees on brokers, commission agents, weighmen or measurers practising their calling within such markets;(b)toll on vehicles, pack animals or porters bringing goods for sale into such a market;(c)market fees for the right to expose goods for sale in such market or for the use of any building or structure therein;(d)fees on the registration of animals sold in market.
