Section 93 in Siliguri Municipal Corporation Act, 1990
93. Levy of surcharge.
- A surcharge at such rate not exceeding 50 per cent, of the total amount of the consolidated rate imposed on a holding may be levied if such holding is used wholly or in part for commercial, industrial or other non-residential purposes and the Corporation shall, from time to time, decide the rate of surcharge which shall form part of the consolidated rate for the purpose of recovery.
