In the Kerala Building Tax Act, 1975 (7 of 1975),—(1)in section 5, for sub-section (1), the following sub-section shall be substituted, namely:—“(1) Subject to the other provisions contained in this Act, there shall be charged a tax (hereinafter referred to as “building tax”) based on the plinth area at the rate specified in the SCHEDUL I on every building, the construction of which is completed on or after the appointed day.”.(2)in section 5A,—(a)for sub-section (1), the following sub-section shall be substituted, namely:—“(1) Notwithstanding anything contained in this Act, there shall be charged a Luxury Tax on the Plinth Area at the rate specified in the Schedule-II, annually on all residential buildings having a plinth area of above 278.7 Square Metres completed on or after the 1st day of April, 1999.”;(b)after sub-section (2), the following sub-section shall be inserted, namely:—“(3) There shall be a rebate of twenty per cent of the total Luxury Tax for those who pay the same in lump for five years or more.(3)in the Schedule,—(a)for ‘Schedule-I,’ except note (1) to (3) thereunder, the following shall be substituted, namely:—“SCHEDULE- I(see section 5)TABLERate of Building TaxPlinth AreaGramaPanchayat(Rupees)MunicipalCouncil(Rupees)MunicipalCorporation(Rupees)(1) (2) (3) (4)Residential BuildingsNot exceeding 100Square MetresNil Nil NilAbove 100 SquareMetres but notexceeding 150Square Metres1950. 3500 5200Above 150 SquareMetres but notexceeding 200Square Metres3900. 7000 10500Above 200 SquareMetres but notexceeding 250Square Metres7800. 14000 21000Exceeding 250Square Metres7800. PlusRs.1560 foreveryadditional 10SquareMetres14000. PlusRs.3100 foreveryadditional 10SquareMetres21000. Plus Rs.3900. for everyadditional 10Square MetresOther BuildingsNot exceeding 50Square MetresNil Nil NilAbove 50 SquareMetres but notexceeding 75 SquareMetres1950. 3900 7800Above 75 SquareMetres but notexceeding 100Square Metres2925. 5800 11700Above 100 SquareMetres but notexceeding 150Square Metres5850. 11700 23400(1) (2) (3) (4)Above 150 SquareMetres but notexceeding 200Square Metres11700. 23400 46800Above 200 SquareMetres but notexceeding 250Square Metres23400. 46800 70200Exceeding 250Square Metres23400. PlusRs.2340 foreveryadditional 10SquareMetres46800. PlusRs.4600 foreveryadditional 10SquareMetres70200. PlusRs.5800 forevery additional10. Square Metres”.(b) for ‘Schedule- II’ the following Schedule shall be substituted, namely:—“SCHEDULE-II(See section 5A)TABLERate of Luxury TaxSl.No.Plinth Area Limit Rate (Rs.)(1) (2) (3)
