(1)A Municipality may levy, collect and appropriate following taxes, duties, tolls and tees, namely :-(a)a property tax ;(aa)[ a water tax] [Inserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6-10-2000.].(b)a tax on advertisement (other than advertisement published in the newspapers) ;(c)a tax on cats and carriages ;(d)a toll on ferries and bridges ;(e)fees on licence and permit issued under this Act;(f)fees on construction or reconstruction of buildings payable at the time of sanction of building plan;(g)fees on applications filed under this Act ;(h)fees for any specific service rendered by the Municipality ;(i)a parking fee on vehicles; and(j)a fee on the entry of vehicles and goods in the Municipal area ;
