170. Remission or revision of tolls, rates or fees.
(1)The State Government may remit the whole or part of any rate, toll or fee levied by a Zilla Parishad in respect of any period after the commencement of this Act.(2)The power exercisable by the State Government under subsection (1) shall also be exercisable, either generally or in any specified area, by the prescribed authority under such circumstances as the State Government may prescribe.(3)A Zilla Parishad may, by resolution and under such circumstances as may be prescribed, remit the whole or part of any such rate, toll or fee levied by it provided that no such resolution shall take effect unless it is approved by the prescribed authority.(4)Where any rate, toll or fee has been remitted under this Section, any sum on account of rate, toll or fee,as remitted, shall be refunded to him by the Zilla Parishad.
