67. Charging of fees.

The Board shall, for the purposes of this Act, charge the following fees, namely:

(a) licence fee on vehicles and animals;

(b) licence fee on advertisements other than advertisements in newspapers;

(c) fee relating to maintenance of property records;

(d) processing fee on buildings payable along with application for sanction of the building plan;

(e) licence fee on entry of vehicles;

(f) betterment fee on the increase in land value caused by the execution of any development work; and

(g) such other fee which the Board may by regulation specify:

Provided that the fee charged under clause (g) of this section shall not be less than the cost incurred by the Board for or in connection with the specific service to which the fee relates.