Section 108(2) in West Bengal Municipal Corporation Act, 2006
(2)Such property tax shall be determined as follows:-(a)where the annual value of lands and buildings does not exceed nine hundred and ninety nine rupees, the property tax shall be determined in accordance with the following formula:-[annual value/100 + 10) per cent. of the annual value:(b)where the annual value of lands and buildings exceeds nine hundred and ninety nine rupees, the property tax shall be determined in accordance with the following formula:-(annual value/1000 + 20) per cent. of the annual value:Provided that the property tax shall not exceed 30 per cent. of the annual value of lands and buildings:Provided further that the formula, specified in this sub-section, shall come into effect at the time of fresh or next valuation of lands and buildings taken up in any Corporation area after commencement of this Act:Provided also that while calculating the percentage of property tax, the decimal figure below 0-5 shall be ignored and the decimal figure of or above 0.5 shall be rounded off to 1.
