Section 45(2)(b) in The Deori Autonomous Council Act, 2005

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State of Assam - Subsection

Section 45(2)(b) in The Deori Autonomous Council Act, 2005

(b)levy the following fees and rates namely:-

(i)fees on the registration of boats or vehicles;

(ii)fees for providing sanitary arrangements as such places of worships, pilgrimage, fairs, melas public places within village Council Areas may be specified by the Government by notification in the official Gazette;

(iii)fees for licenses;

(iv)water rates where arrangements for irrigation or drinking water is made by it within the Village Council Area;

(v)lighting rate where arrangements for lighting on public streets or places are made by it within the Village Council Area.

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State of Assam - Subsection

Section 45(2)(b) in The Deori Autonomous Council Act, 2005