Section 110 in The Rajasthan District Boards Act, 1954
110. Fees for use, otherwise than under a lease of property of the Board.
(1)The Board may charge fees to be fixed by bye-law or by public auction or by agreement for the use or occupation (otherwise than under a lease) of any immovable property vested in, or entrusted to the management of, the Board, including any public road or place of which it allows the use or occupation whether by allowing a projection thereon or otherwise.(2)Such fees may either be levied along with the fees charged under section 111 for the sanction, licence or permission or may be recovered in the manner prescribed by Chapter VII.
