Section 33 — Levy of fees.

With the previous sanction of the Local Government, or of such officer as the Local Government may authorize in this behalf, a district board or local board may fix and levy schoolfees and fees for the use of, or benefits derived from, any of the works specified in section 20, clauses (c) , (e), (h), (i) and KB, and fees at fairs, agricultural shows and. industrial exhibitions held under its authority.

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