[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 4A in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
4A. [ Fixation of minimum monthly rate of rent. [Substituted by Notification No. 1463/9-9-2013-85J/05TC, dated 21.11.2013.]
- The Municipal Commissioner shall once in every two years workout the minimum monthly rate of rent per unit area (square foot) of the carpet area for every group of building within a ward or the applicable minimum monthly rate of rent per unit area (square foot) of the area for every group of land as the case may be and fix the rate as residential building having regard to -(i)the circle rate fixed by the collector for purpose of the Indian Stamp Act, 1899; and(ii)the current minimum rate of rent in the area for such building or land ;Provided that before fixing such monthly rate of rent, the Municipal Commissioner shall notify such proposed rates in two daily newspapers having circulation in such city and thereafter provide a minimum fifteen days time for filing objections by interested persons. All such objections shall be heard wardwise after grouping the objections received in maximum number of 12 different bunches. Each bunch shall contain the objections received from one group of building or one group of land, as the case may be. All objections shall be disposed of by the Municipal Commissioner himself or an officer authorised by Municipal Commissioner in this behalf after giving the opportunity of being heard to at least ten per cent of the total number of objections. It shall not be necessary to hear personally all the objectors or the interested persons. The objections may be decided in bunches.Explanation. - Keeping in view of difficulties in fixation of carpet areas, the rate on the basis of covered area would be 80% of carpet area based rates for purposes of self-assessment.| Category | Details of Property | Rate of monthly rent of non residentialbuilding |
| 1. [ [Substituted by Notification No. 1302/IX-9-2019-85J/05T.C., dated 23.7.2019.] | (i) Every type of commercial complexes, shops inmarkets, tent houses, building materials shops and banks, bankATMs, Finance Companies and Non-Government Coaching Centers. | Five times of the rate fixed under sub rule (1) |
| 1. | (ii) In Residential region shops having maximumarea of 120 square feet, being used as Tea, Milk, Bread, Eggs,Paan Washerman/Laundry, fruits and Vegetables, Photostat,Barbar/Hair dresser and Tailoring Shops. | 1.5 times of the rate fixed under sub rule (1)] |
| 2. | Every type of clinics, polyclinics, diagnosticcentres, laboratories, nursing homes. hospitals, medical stores,health care centres etc. | Three time of the rate fixed under sub rule (1) |
| 3. | Sports centres as gym. physical health centres,etc. and theaters and cinema houses. | Two times of tlic rate fixed under sub rule(1) |
| 4. | Hostels, educational institutes which are notcov ered under clause (c) of section 177 of the Act. | Same as fixed under sub rulc(l) |
| 5. | Petrol pumps, gas agencies, depots and godowmetc. | Three times of the rate fixed under sub rule (I) |
| 6. | Malls, Hotels of four stars and above, pubs.bars, lodging house where wine is served with food | Six times of the rate fixed under sub rule (1) |
| 7. | Community halls, kanyan mandaps. marriagehouses. Clubs and same types of buildings | Three times of the rate fixed under sub rule (1) |
| 8. | Industrial units offices of Govt., SemiGovernment and public undertakings | Three times of the rate fixed under sub rule(l) |
| 9. | Building having towers and hoarding. T.V.towers, telecom towers or any other tower which are installedeither on the surface or on the top of the buildings or on theopen space | four times of the rate fixed under\uh rule (1) |
| 10. | Other types of non residential houses which arenot mentioned in above categories. | Three times of the rate fixed under sub rule (1)] |