Section 27(2) in The Bihar Panchayat Raj Act, 2006
(2)Subject to such maximum rates as the Government may prescribe, a Gram Panchayat may realize the following fees and rates, namely -(a)Fees on the registration of vehicles which are not registered under any other law in force at that time;(b)Fee for providing sanitary arrangements at such places of pilgrimage, haats, melas and public use within its jurisdiction as may be specified by the Government by notification;(c)Water Rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by or on behalf of the Gram Panchayat within its jurisdiction;(d)Lighting Fee, where arrangement for lighting of public streets and places is made by or on behalf of the Gram Panchayat within its jurisdiction;(e)Conservancy Rate, where arrangement for cleaning private latrines, urinals and cesspools is made by or on behalf of the Gram Panchayat within its jurisdiction.
