Section 46(5) in Uttarakhand Panchayati Raj Act, 2016
(5)the panchayat may recover fee by making by-laws under its jurisdiction-(a)fee on vehicles, which are running within the exclusive jurisdiction of the Gram Panchayat;(b)sanitary fee, if the Gram Panchayat made provisions for sanitary;(c)fee on drinking water and irrigation, if the Gram Panchayat made provisions for drinking water and irrigation;(d)fee on Haat market and fairs;
