Section 134 in The West Bengal Panchayat Act, 1973
134. Scales of tolls, etc. to be provided by bye-laws.
(1)The scales of tolls, fees or rates and the terms and conditions for the imposition thereof shall be such as may be provided by bye-laws.(2)Such bye-laws may provide for exemption from all or any of the tolls, fees or rates in any class of cases.
