Section 4C(4) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
(4)Self-Assessment - The person who holds the primary liability of paying the property tax of building or other liable person shall deposit the tax fixing in accordance with the provisions of Rule 4 and Rule 4-C and giving the details of the property in Form 'A' or Form 'C. as the case may be. of the rules in place of returns required in Rule 3 in the Banks prescribed by Municipal Commissioner up to the date fixed under sub rule (1) of rule 3 with Form 'A' or Form 'C\ as the case may be. and challan.
