Section 113 in West Bengal Municipal Corporation Act, 2006
113. Exemption of holding exclusively used for public charity or medical relief or education of the poor, free of charge.
(1)The Corporation may exempt from property tax, either wholly or in part, any holding which is exclusively used with the approval of the Corporation for public charity or philanthropic purpose or for the purpose of medical relief to, or education of, the poor, free of charge.(2)All primary, secondary or higher secondary schools, run or sponsored by the Government, shall be exempted from the property tax:Provided that the Corporation may levy a service charge, at such rate as may be determined by the Corporation, for water-supply and garbage clearance in the case of such primary schools, and shall levy a service charge, not exceeding 1 per cent. of the annual valuation of lands and buildings of such schools, other than primary schools.
