Section 181(1)(c) in The West Bengal Panchayat Act, 1973

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State of West Bengal - Subsection

Section 181(1)(c) in The West Bengal Panchayat Act, 1973

(c)levy the following fees and votes, namely:-

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

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

(iii)a fee for licence referred to in section 162;

(iv)a 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;

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

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State of West Bengal - Subsection

Section 181(1)(c) in The West Bengal Panchayat Act, 1973