Section 82(1)(b) in The Bihar Panchayat Raj Act, 2006

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(1)(b) in The Bihar Panchayat Raj Act, 2006

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

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

(ii)a fee for providing sanitary arrangements at such places of pilgrimage, fairs and melas within its jurisdiction as may be specified by the Government by notification;

(iii)a fee for licence for fair or mela;

(iv)a lighting rate where arrangement for lighting of public streets and places is made by the Zila Parishad within its jurisdiction; and.

(v)Water rate where arrangement for the supply of water for drinking, irrigation or any other purpose is made by the Zila Parishad within its jurisdiction.

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State of Bihar - Subsection

Section 82(1)(b) in The Bihar Panchayat Raj Act, 2006