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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(2) in Haryana Panchayati Raj Act, 1994

(2)The following fees may be levied by a Gram Panchayat-
(i)teh-bazari from the shopkeepers in fairs other than cattle fairs;
(ii)service fee including fee on cleaning of streets and lighting of streets and sanitation;
(iii)fees for registration of animals sold in the sabha area; and
(iv)water rates where water is supplied by the Gram Panchayat.