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State of Tripura - Section

Section 207 in Tripura Municipal Act, 1994

207. Levy on congregation.

- A Municipality may levy and collect a fee for giving permission for any congregation in the Municipal area in connection with pilgrimage fair, festival, circus or jatras. The rate and manner of levying and collecting such fees may be determined by the Municipality in the regulations. Such fees is to be paid at the time of obtaining permission.