Section 83 in The Orissa Grama Panchayats Act, 1964
83. Taxes which may be levied by the Grama Panchayats.
- Subject to the provisions of this Act and the rules made thereunder it shall be competent for a Grama Panchayat for purposes of this Act to levy all or any of the following taxes, rates or fees, namely :(a)[* * *] [Omitted vide O.A.Act No. 16 of 1967.](b)a tax payable by owners of vehicles (hereinafter referred to as vehicle tax) suitable for use on road and specified in the Schedule where such vehicles are kept or used within the Grama;(c)a latrine or conservancy tax payable by the occupiers, owners of lands and buildings situated within the limits of the Grama in respect of private latrines, privies or cess pools or in respect of premises or compounds cleaned by the Panchayat agent at such rates as may be prescribed subject to a maximum of six rupees per year;(d)a water-rate where water is supplied by the Grama Panchayat, based on the costs of supply of water and of maintenance of water-supply schemes;(e)a lighting rate where the lighting of public street, places or buildings is undertaken by the Grama Panchayat based on the cost of lighting and of maintenance of works required for the purpose;(f)a drainage tax payable by the owners of lands and buildings situated within the limits of the Grama, where a system of drainage has been introduced by the Grama Panchayat, at such rates as may be prescribed subject to a maximum of three rupees per year;(g)a fee on private markets, cart-stands and slaughter within the Grama;(h)a fee on animals brought for sale into or sold in a public market within the Grama;(i)fees for regulating the movement of cattle as may be considered necessary by the Grama Panchayat for the protection of crops raised within the Grama;(j)fees for use of any buildings or structures, shops, stalls, pens or stands in the market referred to in Clause (b) of Sub-section (2) of Section 58;(k)fees for use of slaughter houses and cart-stands maintained by the Grama Panchayat;(l)rent from dealers temporarily occupying open grounds or any structure or building belonging to or maintained by the Grama Panchayat;(m)licence fees on brokers, commission agents, weighmen and measurers practising their calling within the Grama;(n)any other tax, rate or fee which the Grama Panchayat is empowered to impose by any law for the time being in force; and(o)any other tax, toll, fee or rate, as may be decided by the Grama Panchayat subject to the approval of the State Government.
