Section 4 in Punjab Social Security Fund Regulations, 2005
4. Contribution towards the Fund.
- The following contributions shall be made to the Fund, namely :-(a)enhanced Electricity Duty from 5% to 10%; and(b)enhanced Stamp Duty from 6% to 9% on the sale of immovable property falling within the jurisdiction of the Municipalities and the Corporation.Explanation :- The expressions "Municipality" and "Corporation" shall have the same meaning as assigned to them respectively, under the Punjab Municipal Act, 1911 and the Punjab Municipal Corporation Act, 1976.
