Section 121 in Jammu and Kashmir Municipal Corporation Act, 2000
121. Time and manner of payment of taxes or fees.
- Save as otherwise provided in this Act, any tax or fee levied under this Act shall be payable on such dates, in such number of installments and in such manner as may be determined by bye-laws in this behalf :Provided that if the tax or fee is not paid within one month of the due date, an interest at the rate of one percent per month shall be charged for every calendar month or part thereof.
