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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Greater Bengaluru City Corporation -

Section 90(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)Except as otherwise provided in this Act or any rule or regulation made thereunder, for every such licence or written permission, a fee may be charged at such rate as may from time to time be fixed by the Board and such fee shall be payable by the person to whom the licence or written permission is granted.