Section 22 in Faridabad Complex (Regulation and Development) Act, 1971
22. Procedure for the imposition of taxes.
(1)The Chief Administrator may send a proposal to impose, or increase the rate of, a tax or fee for the approval of the State Government.(2)After the approval of the State Government has been conveyed, the Chief Administrator may invite objections from the residents of the Faridabad Complex by, -(a)issuing a public notice defining the nature and rate of tax or fee to be imposed or the increase in the rate of tax or fee and affixing the notice at the Administration office and other conspicuous places easily accessible to the residents;(b)causing a public notice to be published in at least two well circulated newspapers.(3)Any person objecting to the proposed imposition or increase of tax or fee may, within thirty days from the date of publication of the said notice submit his objection in writing to the Chief Administrator.(4)When the Chief Administrator has finally settled the proposal after consideration of objections, if any, he will forward the proposal to the State Government for final approval and publication in the Official Gazette.(5)The State Government may sanction, modify or refuse to sanction the proposal or return it to the Chief Administrator for further consideration.(6)The State Government, if satisfied with the proposal, shall notify the proposal and shall in the notification specify a date not less than thirty days from the date of the publication of the notification on which the tax or free shall come into force.(7)A tax or feel leviable by the year shall come into force on the first day of January, on the first day of April, on the first day of July or on the first day of October in any year, and if it comes into force on any day other than the first day of the year by which it is leviable shall be leviable by the quarter till the first day of such year then next ensuing.(8)A notification of the imposition of a tax or fee under this Act shall be conclusive evidence that the tax or fee has been imposed in accordance with the provisions of this Act.
