Section 116(2) in The West Bengal Panchayat Act, 1973
(2)The Panchayat Samiti may levy in respect of any [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] granted by it under sub-section (1) a fee subject to the maximum rate prescribed by the State Government under sub-section (1) of section 133.
