Section 114(1)(c) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Tripura - Subsection

Section 114(1)(c) in Tripura Panchayats Act, 1993

(c)levy the following fees and rates, namely -

(i)fees on the registration of vehicles ;

(ii)a fee for providing sanitary arrangements at such places of worship of pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification ;

(iii)a fee for licence for a hat or market ;

(iv)a water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Panchayat Samiti within its jurisdiction ; and

(v)a lighting rate, where arrangement for lighting of public streets and places is made by the Panchayat Samiti within its jutrisdiction,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 114(1)(c) in Tripura Panchayats Act, 1993