Section 88 in Haryana Municipal Corporation Act, 1994
88. Fees that may be charged by the Corporation.
(1)Subject to the prior approval of the Government, the Corporation may in the manner prescribed levy a fee with regard to the following :-(i)a fee on advertisements other than advertisements in the newspapers;(ii)a fee on building applications;(iii)development fee for providing and maintaining civic amenities in certain areas;(iv)a fee with regard to lighting;(v)a fee with regard to a scavenging;(vi)a fee in the nature of costs for providing internal services in a building scheme or town planning schemes;(vii)any other fee as deemed fit by the Corporation for services rendered.(2)The rates at which and the conditions subject to which the fees as laid down in sub-section (1), may be levied by the Corporation, would be decided by the Government.
