Section 133 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
133. Power to fix special rate in lieu of special sanitary tax.
- Where a Council has made provision for the cleansing of any factory, hotel or club or any group or buildings or lands used for any one purpose and under one management, it may, instead of levying in respect thereof any special sanitary tax imposed under this Chapter, fix special rate and the dates and other conditions for periodical payments thereof; such rate, dates and conditions shall be determined either,-(a)in accordance with the bye-laws for the time being in force; or(b)by written agreement with the person who would have been otherwise liable for the tax, provided that in fixing the amount of such rate proper regard shall be had to the probable cost to the Council of the service to be rendered.
