Section 170 in The Calcutta Municipal Corporation Act, 1980
170. Taxes to be levied by the Corporation. -
(1)The Corporation shall, for the purposes of this Act, have the power to levy the following taxes:-(a)a consolidated rate on lands and buildings,[* * * * * *] [Clause (b) omitted by W.B. Act 9 of 1992.](c)a tax on advertisements other than the advertisements published in newspapers,[**] [Word omitted by W.B. Act 13 of 1984.](d)a [toll,] [Substituted by W.B. Act 13 of 1984.](e)[ a tax on cart, and] [Clauses (e) and (f) inserted by W.B. Act 13 of 1984.](f)[ a tax on carriage.] [Clauses (e) and (f) inserted by W.B. Act 13 of 1984.](2)The levy, assessment and collection of taxes mentioned in sub-section (1) shall be in accordance with the provisions of this Act and the rules and the regulations made thereunder.B. Consolidated rate on lands and buildings and surcharge
