Section 143 in Telangana District Boards Act, 1955
143. Powers to charge fees for licences and for use of certain lands and buildings.
(1)If any licence is granted by a Board under this Act, the Board or some person generally or specially authorised by the Board in this behalf may collect a fee for such licence.(2)The Board or a person generally or specially authorised by it in this behalf, may collect such fee as may be fixed by bye-laws under this Act for the use of any building or land belonging to, or under the control of the Board.Assessment of Taxes
