(1)Subject to any general or special orders of the State Government in this behalf and to the rules, a committee may, from time to time, for the purposes of this Act, impose in the whole or any part of the municipality any of the following taxes, tolls and fees, namely:-(i)a tax on professions, trades, callings and employments;(ii)[ a tax on vehicles, plying for hire or kept or registered under the Motor Vehicle Act, 1988 (Act 59 of 1988), within the municipality;] [Clause (ii) substituted by vide Haryana Act No. 14 of 2000.](iii)a tax on animals used for riding, draught or burden, kept for use within the municipality, whether they are actually kept within or outside the municipality;(iv)a tax on dogs kept within the municipality;(v)a show tax;(vi)[ a toll on vehicles entering the municipality;] [Substituted by Haryana Act No. 14 of 2000.](vii)a tax on boats moved with the municipality;(viii)[ a tax on the consumption of electricity at the rate of two percent of the electricity bill consumed by any person within the limits of the municipality;] [Substituted by Haryana Act No. 32 of 2017, dated 23.11.2017](viiia)[ a fire tax; [Inserted vide Haryana Act No. 14 of 2000.](viiib)a sanitation tax;(viiic)a tax on driving licences issued under the Motor Vehicles Act, 1988 (Act 59 of 1988), within the Municipality;(viiid)a development tax on the increase in urban land values caused by the execution of any development or improvement work;[***]](ix)a fee with regard to pilgrimages;(x)a fee with regard to drainage;(xi)a fee with regard to lighting;(xii)a fee with regard to scavenging ;(xiii)a fee for cleansing of latrines and privies;(xiv)a fee in the nature of costs for providing internal services under the scheme framed under section 203;(xv)with the previous sanction of the State Government, any other tax, toll or fee which the State Legislature has power to impose in the State under the Constitution of India.
