(4)The Government may make rules providing for, -(i)the manner of ascertaining the net annual rental value of building on the categories in to which they fall for the purposes of taxation:(ii)the person who shall be liable to pay tax and the giving of notices of transfer of buildings;(iii)the grant of exemption from tax on the ground of property.(iv)the grant of vacancy and other remissions; and(v)the circumstances in which and the conditions subject to which buildings constructed, reconstructed or demolished or situated in areas included in, or excluded from, the panchayat area during any half year, shall be liable or cease to be liable to the whole or any portion of the tax.(vi)method of fixing the annual value of property based on the plinth area of the building;(vii)maximum tax to be paid by the assessee;(viii)returns to be filed by the owners of the buildings;(ix)rate of deduction to be allowed based on the age and use of the buildings.]
