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State of West Bengal - Section

Section 128 in West Bengal Municipal Act, 1993

128. Tax for registration.

- The tax payable for registration for every cart or carriage shall be such as the State Government may fix for carts and carriages of different types;Provided that such tax shall not exceed rupees two hundred per annum, if the registration has effect for one year, or rupees one hundred for half year, if the registration has effect for half year.