(4)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] may charge for the grant of licences, under this section such fees [not exceeding the cost of granting the licences,] [Inserted by s.55 of Act 24 of 1936.] as it may fix with the previous sanction of the [Central Government] [Substituted by the A.O. 1937, for "L.G."].
