Section 36 in Telangana Mining Settlements Act, 1956
36. Other taxes.
- The Board may, with the previous sanction of the Government, impose, in the whole or any part of the Mining Settlement, [any of the following taxes] [Substituted by Act No.14 of 1975.] at such rates and from such date or dates as the Government may determine, namely:-(a)property tax;(b)profession tax;(c)vehicle and animal tax;(d)tolls;(e)general water tax;(f)pilgrim tax;(g)tax on public entertainments and amusements;(h)tax on transfer of immovable property;(i)tax on advertisements other than advertisements published in newspapers;(j)such other taxes as the Board may impose with the approval of the Government.[XXX] [Proviso omitted by Act No.14 of 1975.]
