Section 21(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)Notwithstanding any thing contained in sub-section (1) the Village Committee shall have the power to impose and realize all or any of the following fees within its jurisdiction.(a)Fees for the use and for the maintenance of Rest House constructed or transferred to Village Committee.(b)Fees for the maintenance of public well, tanks and water supply constructed or transferred to the Village Committee.(c)Fees for the maintenance of lighting installation within the village and;(d)Fees for conducting anti-epidemic services and other schemes of social services meant for the improvement of public health and sanitation within the village.
