Section 134 in The Chhattisgarh Municipalities Act, 1961
134. Preparation of assessment list.
(1)When a tax on buildings or lands or both is imposed, the Chief Municipal Officer shall cause an assessment list of all buildings and lands or lands and buildings in the Municipality to be prepared containing-(a)the name of the street or division in which the property is situated;(b)description of the property sufficient for identification;(c)the name of the owner or occupier, if known;(d)the valuation based on capital or annual letting value, as the case may be, on which the property is assessed;(e)the rate of tax applicable;(f)the amount of tax assessed thereon;(g)if the property is exempted from tax, a note to that effect.(2)In assessing a tax on buildings or lands where the valuation as determined under clause (d) of sub-section (1) is the annual letting value, a sum equal to ten per cent of the said valuation shall be deducted therefrom in lieu of an allowance for repairs or any other account whatsoever.(3)For the purpose of preparing such assessment list the Chief Municipal Officer or any person acting under his authority may inspect any building or land in the Municipality and on the requisition of the Chief Municipal Officer the owner or occupier of any such building or land shall, within such reasonable period as shall be specified in the requisition, be bound to furnish a true return to the best of his knowledge or belief of the name and place of abode of the owner or occupier or of both and the annual letting value and his estimate of the value of such building or land, duly signed by him.
