75. Restriction regarding fire brigade and anti-malarial fees.
- In fixing the rates of fees under section 68, sub-section (1) (l) and (m), regard shall be had to the principle that the total net proceed of the fees shall not exceed the amount required for making extending, maintaining and improving the fire brigade services or the anti-malarial and other social services for improvement of public health, as the case may be, or making contributions to the organisations running such services, together with the amount sufficient to meet the proportionate share of the cost of supervision and collection and the repayment of and payment of interest or any loan incurred in connection with such services.Taxes upon annual value of holdings
