Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of Uttarakhand - Subsection

Section 179(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)With the previous sanction of the State Government, a Gram Panchayat, Zila Panchaayt and Kshettra Panchayat may fix and levy school fees, fee for the use of libraries and Sarais and Paraos, fees for the use of, or benefits derived from, any of the works or institutions constructed and maintained by the Gram Panchayat, Kshettra Panchayat or Zila Panchayat, originally undertaken as famine preventive or relief works fees for the service of bulls and stallions, and for registration of animals, and fees at fairs, markets, agricultural shows, and industrial exhibitions held under its authority or otherwise, to which the public is allowed access and at which the Gram Panchayat, Kshettra Panchayat and Zila Panchayat provides sanitary and other facilities for the public and tolls for the use of bridges constructed, repaired or maintained by the Gram Panchayat, Kshettra Panchayat and Zila Panchayat.