Section 179 in Uttarakhand Panchayati Raj Act, 2016
179. Fees and tolls fees for use, otherwise than under a lease of property of a Zila Panchayat , a Kshettra Panchayat and Gram Panchayat.
(1)A Zila Panchayat, a Kshettra Panchayat and Gram Panchayat may charge fees to be fixed by bye-laws or by public auction or by agreement for the use or occupation (otherwise than under a lease) of any immovable property vested in, or entrusted to the management of, the Zila Panchayat , the Kshettra Panchayat and Gram Panchayat , as the case may be, including any public road or place of which it allows the use or occupation whether by allowing a projection thereon or otherwise.(2)Such fees may either be levied along with the fees charged for the sanction, licence or permission or may be recovered in the manner prescribed.(a)A Zila Panchayat a Kshettra Panchayat or Gram Panchayat may charge a fee to be fixed by bye-law for any licence, sanction or permission which it is entitled or required to grant by or under this Act.(b)With the previous sanction of the State Government, a Gram Panchayat, Zila Panchaayt and Kshettra Panchayat may fix and levy school fees, fee for the use of libraries and Sarais and Paraos, fees for the use of, or benefits derived from, any of the works or institutions constructed and maintained by the Gram Panchayat, Kshettra Panchayat or Zila Panchayat, originally undertaken as famine preventive or relief works fees for the service of bulls and stallions, and for registration of animals, and fees at fairs, markets, agricultural shows, and industrial exhibitions held under its authority or otherwise, to which the public is allowed access and at which the Gram Panchayat, Kshettra Panchayat and Zila Panchayat provides sanitary and other facilities for the public and tolls for the use of bridges constructed, repaired or maintained by the Gram Panchayat, Kshettra Panchayat and Zila Panchayat.(c)Licence fees and tolls in respect of markets- Subject to any rule made by the State Government in this behalf, a Zila Panchayat, a Kshettra Panchayat and Gram Panchayat may impose in any market established, maintained or managed by it anyone or more of the following fees or tolls :(1)licence fees on brokers, commission agents, weighmen or measurers practicing their calling within such markets;(2)toll on vehicles, pack animals or porters bringing goods for sale into such a market;(3)market fees for the right to expose goods for sale in such market or for the use of any building or structure therein;(4)fees on the registration of animals sold in market.(d)realization of recovery imposed on fee and tolls by Panchayats-(1)Any unpaid fees and tolls referred to in Zila Panchayat and Kshettra Panchayat may be recovered in the manner prescribed .(2)Methods of Taxes and dues recoverable of Gram Panchayat- All dues on account of the taxes imposed and other sums payable to a Gram Panchayat under this Act shall be recovered as arrears of land revenue.
