Section 106 in Andhra Pradesh Panchayat Raj Act, 1994
106. Fee for licence.
- When a licence granted under Section 104 permits the levy of any fees of the nature specified in sub-Section (2) of Section 104 a fee not exceeding fifteen per cent of gross income of the owner from the market in the preceding year, shall be charged by the Gram Panchayat for such licence.
