Section 170 in The Chhattisgarh Municipalities Act, 1961
170. Fees and costs chargeable.
- The fees for-(a)every notice issued under Section 164;(b)every warrant issued under sub-section (1) of Section 167, or distress or attachment made under sub-section (4) of the said section;(c)the maintenance of any live-stock seized under sub-section (4) of Section 167;shall be chargeable at such rates as the Council may, by bye-laws, determine and they shall be included in the costs of recovery to be levied under Section 167.
