Section 443(2) in Karnataka Municipal Corporations Act, 1976
(2)(a)Save as otherwise expressly provided in or may be prescribed under this Act for every such licence or permission fees shall be paid in advance on such units and at such rates as may be fixed by the corporation:Provided that not more than one fee shall be levied in respect of any purpose specified in more heads than one of Schedule X if such heads form part of a continuous process of manufacture and the fee so charged shall not exceed the highest fee chargeable in respect of any one of the said purposes.[Provided further that notwithstanding anything contained in this Act, fee may be paid in advance in a lump sum for a period of five years by the applicant for grant of license, registration or permission or at his choice for each year from the commencement of first year of such period.] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.](b)The corporation may compound for any period not exceeding [five years] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.] at a time with the owner of any mill or factory for a certain sum, to be paid in lieu of the fees payable in respect of such mill or factory.(c)Every order of the Commissioner or other municipal authority granting or refusing a licence or permission shall be published on the notice board of the corporation.
