Section 202(1) in The Gujarat Panchayats Act, 1993
(1)It shall be lawful for a village panchayat to lease by public auction or private contract the collecting of any fees levied by it on markets and weekly bazaars [***] [The words 'or the collecting of octroi' deleted by Act No. 12 of 2001 (w.r.e.f. 01-05-2001).]:Provided that the lessee shall give security for the due fulfilment of the conditions of the lease.
