Section 98(2) in Telangana Panchayat Raj Act, 2018
(2)Subject to such rules as may be made, the Gram Panchayat may levy one or more of the following fees in any public market at such rates, not exceeding the maximum rates, if any, prescribed in this behalf, as the Gram Panchayat may think fit,-(a)fees for the use of, or for the right to expose goods for sale in, such market;(b)fees for the use of shops, stall, pens or stands in such markets;(c)fees on animals brought for sale into or sold in such markets;(d)license fees on brokers, commission agents, weigh men and measures practicing their calling in such market.
