Press Council Act, 1978
16.Levy of fees.-
(1) The council may, for the purpose
performing its functions under this act, levy such fees, at such rates and in
such manner as my be prescribed from registered newspapers and news agencies
and different rates may be prescribed for different newspapers banging regard
to their circulation and other matters.
(2) any fees payable to the council under
sub-section (21) may be recovered as an areas of land revenue.