Section 20(1) in Madhya Pradesh Investment Region Development and Management Act, 2013
(1)Notwithstanding anything contained in any other law for the time being in force the State Government may impose in the scheme area or part thereof, the following taxes:-(a)tax on the owners of buildings or land situated within the notified investment development area;(b)general sanitary cess, for construction and maintenance of public toilets;(c)general lighting tax, where the lighting of public roads and places is undertaken by the agency;(d)general fire tax, for the conduct and management of the fire service and for the protection of life and property in case of fire;(e)betterment tax on properties whose value may have improved as a result of investment area development scheme undertaken by the agency;(f)toll on bridge and road constructed by the Agency;(g)tax on advertisements through hoardings or boards;(h)tax on theaters, multiplex, cinema hall and other shows for public amusement;(i)tax on commercial and office complex.
