Section 107(2) in West Bengal Municipal Corporation Act, 2006
(2)The State Government [,in the cases where the Act does not empower the Corporation to fix such rates of fees,] [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.] may prescribe the scale at which such fee may be levied or such charge may be imposed.B. Rating and valuation
