Section 33 in The Jharkhand Area Autonomous Council Act, 1994
33. Power to Levy Tax and Fees.
(1)The Council, for any metalled road or bridge under its managements, may collect road tax through check post from any vehicle (including non-power); subject to the rate and conditions by the State Government.(2)Subject to the general policy of the State Government, the Council may determine the rate and terms of the fee and collect the fee for the following:-(a)registration of boats;(b)cleanliness and sanitation in places of workship, pilgrimage, fair and hat under the management of the Council;(c)supply of water provided by the Council for drinking or irrigation;(d)arrangement of lighting provided by the Council on public roads and places:Provided that the rate and the term of fee determined by the Council shall be effective from the date of its publication in the official gazette which shall not be ordinarily more than three months from the date of its determination.
