Section 341N in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341N. Powers of Industrial Township Authority.
(1)The Industrial Township Authority shall have the powers to do anything which may be necessary or expedient for the purposes of carrying out its functions under this Chapter, in accordance with the regulations framed under section 341-O. The Authority may, for this purpose, by an order delegate to its Chief Executive Officer such powers as it may deem fit.(2)Without prejudice to the generality of the foregoing powers, it shall levy fees or service charges to cover its expenses on maintenance of roads, drainage water supply and such other services and amenities as may be provided by it, including provision of street lighting, such fees or charges may be levied on the property owner or occupiers of the properties or other persons receiving benefit of the services or amenities:Provided that, the maximum and minimum rates at. which the taxes aforesaid shall be levied shall be such as may be prescribed by rules.
