Section 201 in The Himachal Pradesh Municipal Corporation Act, 1994
201. Powers to levy fee at fair.
- A municipality may, with the previous sanction of the Deputy Commissioner, levy small fees on each person attending a fair on which the municipality incurs expenditure under clause (j) of sub-section (2) of section 53 and on persons exposing goods for sale and all persons carrying on any occupation for gain, except water carriers, scavengers and others employed in connection with the fair, for defraying the cost of sanitary arrangements, watch and ward and the like.
