(1)Subject to the provisions of this Act and the rules made thereunder, with the previous sanction of the government, a municipality may, in order to raise revenue for it's duties and performing its functions under this Act, levy within it's limits of municipality the following taxes, fees and tolls or any of them -(a)A tax on lands and buildings,(b)An octroi,(c)Tolls and fees,(e)A tax on advertisement other than advertisement published in newspapers,(f)A show tax,(g)A fire tax,(h)A tax on the vehicles and animals.
