Section 100(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)A Gram Panchayat may, through a resolution and after previous publication, levy following fees at such rates and in such manner as it may deem fit in the Sabha area, namely: -(i)teh-bazari from the shop-keepers in fairs;(ii)service fee for cleaning of streets, lighting of streets, sanitation, solid and liquid waste management, parking of vehicles, as the case may be ;(iii)fee for registration of animals sold in the Sabha area; and(iv)water rate where water is supplied by the Gram Panchayat.]
