(1)The Board of Councilors may, from time to time, levy fee for licenses issued or permissions granted under .the provisions of this Act and may also impose charges for any specific services rendered in pursuance of the provisions of this Act.(2)The State Government may, from time to time, prescribe the scale at which such fees may be levied or charges imposed.(3)[ Notwithstanding the repeal of the Bengal Municipal Act, 1932, under sub-section (1) of section 441. the fees which could have been levied and the charges which could have been imposed under the Bengal Municipal Act, 1932 (Ben. Act XV of 1932) shall continue to be levied and imposed at the rate in force immediately before such repeal until the scale of such fees and charges are prescribed under sub-section (2) of this section.] [Inserted by the West Bengal Act XLV of 1994, w.e.f 10.10.1994.][95A. Levy of toll on heavy truck and bus. - (1) The Board of Councilors may levy toll on heavy trucks [***] [Inserted by the West Bengal Act 32 of 1997. we f 18 3 1998.] referred to in sub-clause (iii) of clause (e) of sub-section (1) of section 93, plying on a public street.(2)The rate of toll for the purposes of sub-section (1) shall be such as may be determined by the Board of Councilors from time to time.(3)The Board of Councilors may make regulations specifying the rate of such toll, the mode of collection thereof and other matters incidental thereto.
