Section 113 — Taxes to be imposed by the Corporation under this Act.

(1) 1 [ 2 [The Corporation]] shall, for the purposes of this Act, levy the following taxes, namely:--- (a) property taxes; (b) a tax on vehicles and animals; (c) a theatre-tax; (d) a tax on advertisements other than advertisements published in the newspapers; (e) a duty on the transfer of property; and (f) a tax on buildings payable along with the application for sanction of the building plan. (2) In addition to the taxes specified in sub-section (1) , 3 [ 4 [the Corporation]] may, for the purposes of this Act, levy any of the following taxes, namely:--- (a) an education cess; (b) a local rate on land revenues; (c) a tax on professions, trades, callings and employments; (d) a tax on the consumption, 5 [sale or supply] of electricity; (e) a betterment tax on the increase in urban land values caused by the execution of any development or improvement work; (f) a tax on boats; and (g) tolls. (3) The taxes specified in sub-section (1) sub-section (2) shall be levied, assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder. 6 [ Explanation .In this Chapter, person shall, unless the context otherwise requires, include a company, a society registered under any law for the time being in force, an association of individuals, a partnership, and a Hindu undivided family.]

‹ Prev All sections Next ›