Section 8 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
8. Levy of taxes and service charges.
(1)For the purposes of providing, maintaining, or continuing amenities in the Special Development Area, the Board may with the prior approval of the State Government, levy such taxes or service fee as it may consider necessary in respect of any site or building on the transferee or occupier thereof:Provided that the total incidence of such tax shall not exceed twenty five per cent of the annual value of such site or building.Explanation. - For the purposes of this section, the expression 'annual value' shall have the same meaning as provided in Section 174 of the Uttar Pradesh Municipal Corporation Act, 1959;(2)If the Board considers it necessary or expedient in the public interest it may, by a general or special order, exempt wholly or partly - any such transferee or occupier or any class thereof from the taxes levied under sub-section (1).
