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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of West Bengal - Subsection Section 94(2) in West Bengal Municipal Act, 1993 (2)The fee for the purpose of sub-section (1) shall be such as may be determined by the Board of Councilors from time to time which shall not exceed rupees two per person and rupees ten per vehicle besides the levy on passengers therein.
