(1)Subject to such maximum rates as the State Government prescribed, a Panchayat Samiti may -(a)levy tolls on persons, vehicles or animals or any class of them at any toll-bar established by it on any road other than a kutcha road or any bridge vested in it or under its management ;(b)levy tolls in respect of any ferry established by it or under its management ;(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,
