(1) The Council shall for the purposes of this Act, levy the following taxes, namely:-- (a) property tax; (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) the Council may, for the purposes of this Act; levy any of the following taxes, namely:-- (a) an education cess; (b) a tax on professions, trades, callings and employments; (c) a tax on the consumption, sale or supply of electricity; (d) a betterment tax on the increase in urban land values caused by the execution of any development or improvement work; (e) tolls. (3) The taxes specified in sub-section (1) and sub-section (2) shall be levied, assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder.Open in Lexace · Ask the AI about this section
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