Section 12(5) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(5)A Municipal Corporation, Municipal Council or [Zilla Parishad or agency] [These words were substituted for the words or Zilla Parishad' by Maharashtra 9 of 1997, Section 43(c)(i), (w.e.f. 1-10-1996).] appointed as agent to carry out the purposes of this Act under sub-section (3) shall be paid such collection charges as may be determined by the State Government, [* * *] [The words 'after consultation with the local authority concerned' deleted by Maharashtra 9 of 1997, Section 43(c)(ii), (w.e.f. 1-10-1996).].
