Section 24(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)The Council shall also have powers to impose any of the following taxes and fees, namely: -Taxes:(i)[ taxes on any trade, calling or profession within jurisdiction of the Council; [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](ii)a tax payable by the owner thereof on animals and vehicles kept within the district and plied for hire.](iii)tax on boards;(vi)pilgrim tax;(v)a tax on Gharats, rice husking mills, brick kilns and oil mills;(vi)tax on hawkers and pheriwalas;(vii)such other tax as may be approved by the Government.Fees:(viii)fees on person exposing goods and animals for sale in the market or Melas;(ix)fees for the use of slaughter houses and camping grounds;(x)fees for temporary occupation of village sites, roads and other similar public places or parts thereof in the district;(xi)fees on application for erection or re-erection of buildings;(xii)Adda fee;(xiii)fees for grazing of cattle in the grazing lands vested in the Council;(xiv)fee of cattle ponds;(xv)such other fees as may be approved by the Government.
