Section 70(1)(d) in The Manipur Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Manipur - Subsection

Section 70(1)(d) in The Manipur Panchayati Raj Act, 1994

(d)levy the following fees and rates, namely:-

(i)fees on the registration of boats or vehicles;

(ii)a fee for providing sanitary facilities at such places or pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification;

(iii)a fee for licence for fair or mela;

(iv)a lighting rate where arrangement for lighting of public streets and places is made by the Zilla Parishad within its jurisdiction; and

(v)water rate, where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zilla Parishad within its jurisdiction.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Manipur - Subsection

Section 70(1)(d) in The Manipur Panchayati Raj Act, 1994