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State of Rajasthan - Section

Section 68 in Rajasthan Panchayati Raj Rules, 1996

68. Levy of fees.

- [(1) A Panchayat may levy fees for the services rendered to the public subject to the maximum rates as under:] [Substituted by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]-
(i) Application fees : Rs. 10/-
(ii) Certificate for residence, caste, income etc. Rs. 20/- (50% of SC/ST).
(iii) Certificate of successors for mutation etc. Rs. 40/- (50% for SC/ST).
(iv) No objection certificate for electricity or piped watersupply. Rs. 40/- (50% for SC/ST).
(v) Application for purchase of Abadi Land. Rs. 20/-
(vi) Expenses for preparation of site plan and site inspection Rs. 50/-
(vii) Ration card including application form and printing Rs. 10/-
(viii) Registration of birth and death after 30 days. Rs. 20/-
(ix) Permission for building construction Rs. 2/- (per sq. mtrs. for pakka construction).
(x) Addition/Alteration in site plan already approved byPanchayat. Rs. 100/-
(xi) Regularization of unauthorised Construction withoutpermission of Panchayat provided there is clear title and rightof way is not distributed. Rs. 10/- (per sq. mtr.) maximum Rs. 1000/.
(xii) Petrol/Diesel pump Rs. 2500/- (per year)
(xiii) Dabba/Restaurant Rs. 1000/- (per year)
(xiv) Any other business unit. Rs. 200/- (per year).
(xv) Resolution for No objection Certificate for mining Rs. 5000/-
(xvi) Mobil Towers Rs. 10000/- (per year)
(xvii) Fees for Guest – House/Hotel/Motel/Rest House  
  (a) up to 5 rooms. Rs. 1000/- per year.
  (b) 6 to 10 rooms. Rs. 2500/- per year.
  (c) 11 to 15 rooms. Rs. 4000/- per year.
  (d) 16 and moor rooms. Rs. 5000/- per year.
(2)A Panchayat leading to levy such fees shall pass a resolution in the general meeting and publish a notice on Notice Board inviting objections/suggestions of the residents of Panchayat circle within 30 days.
(3)After expiry of 30 days from the date of notice, Panchayat may again pass a resolution with or without modifications and decide to charge such fees from first of the next month.