Section 179(1) in Uttarakhand Panchayati Raj Act, 2016
(1)A Zila Panchayat, a Kshettra Panchayat and Gram Panchayat may charge fees to be fixed by bye-laws or by public auction or by agreement for the use or occupation (otherwise than under a lease) of any immovable property vested in, or entrusted to the management of, the Zila Panchayat , the Kshettra Panchayat and Gram Panchayat , as the case may be, including any public road or place of which it allows the use or occupation whether by allowing a projection thereon or otherwise.
