Section 108A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
108A. [ Fees. [Section 108A was inserted by Maharashtra 43 of 1994, Section 151.]
- Subject to any general or special orders which the State Government may issue in this behalf, a Council may impose, for the purposes of this Act, the following fees, namely :-(a)a parking fee for the parking of vehicles on public streets and public places, at different rates for different vehicles, for different areas or localities or parts thereof, for different periods, as may be determined by the Council by bye-laws;(b)a fee for the use of public streets and pavement spaces for which a licence may be granted by the Council, at different rates for different areas or localities or parts thereof as may be determined by the Council by bye-laws.]
