- With the previous sanction of the Chief Executive Officer and subject to the general direction and control by the Government a Panchayat Samiti may -(1)levy fee for the use of or benefits derived from-(a)public hospitals, dispensaries, schools, sarais, markets, rest houses and other public institutions;(b)the supply, storage and preservation of water for drinking, bathing and agricultural purposes; and(c)preservation and reclamation of soil and drainage and reclamation of swamps; and(2)fix fees at fairs, agricultural shows and industrial exhibitions held under its authority.
