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[Cites 0, Cited by 1] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(2) in Punjab Gram Panchayat Act, 1952

(2)The following fees may be levied by a Gram Panchayat:-
(i)teh-bazari from the shop-keepers in fairs other than cattle fairs;
(ii)service fee including fee on cleaning of streets and lighting of streets and sanitation;
(iii)fees for registration of animals sold in the Sabha area; and
(iv)water rate where water is supplied by the Gram Panchayat.]