Section 93(1) in The Chandernagore Municipal Corporation Act, 1990
(1)The Corporation shall, for the purpose of this Act, have the power to levy the following taxes:-(a)a [property tax] [Words substituted by West Bengal Act 17 of 1995.] on lands and buildings,[***********] [Clause (b) omitted by West Bengal Act 17 1995.](c)a tax on advertisements, other than advertisements published in newspapers,(d)a tax on carts, carriages and animals,(e)[ toll on -] [Clause (e) substituted by West Bengal Act 30 of 1997.](i)ferry,(ii)bridge, and(iii)heavy truck which shall be a heavy goods vehicle, and bus which shall be a heavy passenger motor vehicle, within the meaning of the Motor Vehicles Act, 1988, plying on a public street,(f)[ a special conservancy charge on commercial and industrial establishments.] [Clause (f) inserted by West Bengal Act 30 of 1997.]
