Section 196(1) in The Calcutta Municipal Corporation Act, 1980
(1)Save as otherwise provided in this Act, the consolidated rate on any land or building under this chapter shall be paid by person liable for the payment thereof in quarterly instalments and, for the purposes of this section, each quarter shall be deemed to commence on the first day of April, first day of July, first day of October, and first day of January, of a year.
