Section 129(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provisions of section 10, the Municipality shall have, for the purposes of this Act, the power to levy the following taxes:-(a)property tax on lands and buildings,(b)surcharges on transfer of lands and buildings,(c)tax on deficit in parking spaces in any non residential building,(d)water tax,(e)fire tax,(f)tax on advertisements, other than advertisements published in newspapers,(g)surcharge on entertainment tax,(h)surcharge on electricity consumption within the municipal area,(i)tax on congregations,(j)tax on pilgrims and tourists, and(k)toll-(i)on roads, bridges and ferries, and(ii)on heavy trucks which shall be heavy goods vehicles, and buses, which shall be heavy passenger motor vehicles, within the meaning of the Motor Vehicles Act, 1988, plying on a public street.
