(1)The Board of Councilors may levy a fee per head or per vehicle for providing municipal services in connection with any congregation of whatever nature, including pilgrimage. fair. festival, circus or yatra. within a municipal area for persons or vehicles assembling within the municipal area for the purpose.(2)The fee for the purpose of sub-section (1) shall be such as may be determined by the Board of Councilors from time to time which shall not exceed rupees two per person and rupees ten per vehicle besides the levy on passengers therein.(3)The Board of Councilors may frame regulations specifying the occasions on which such levy may be imposed as well as the rate of levy, the mode of collection and other matters incidental thereto.[94A. Levy on tourist. - (1) The Board of Councilors may levy a fee per head or per vehicle for providing municipal services for persons or vehicles visiting a municipal area for the purpose of sight-seeing Provided that such fee shall not be levied for persons or vehicles passing through the municipal area.(2)The fee for the purpose of sub-section (1) shall be such as may be determined by the Board of Councilors from time to time and shall not exceed rupees three per person and rupees fifty per vehicle besides the levy on passengers therein.(3)The Board of Councilors may make regulations specifying the rate of such fee_ the mode of collection thereof and other matters incidental thereto.] [Inserted by the West Bengal Act 13 of 1995, w.e.f. 5.9,1995.]
