Section 23 in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
23. Appointment of agency for administration of property tax.
(1)For the purpose of appointment of one or more agencies for administration of property tax for all or any of the functions under sub-section (1) of section 172A, the Commissioner shall, by notice published in the local newspapers in English and two local languages, invite applications from such Citizens Welfare Associations as are recognized by the Corporation and also from such Scheduled banks, persons, and other agencies as are willing to be registered with the Corporation for such purpose.(2)The Commissioner shall, subject to the approval of the Standing Committee, appoint such number of such Citizens' Welfare Associations, Scheduled banks, persons, or other agencies; as aforesaid, as the Commissioner may consider necessary, and for such period, and on such conditions as the Commissioner. may think fit.(3)Upon appointment of any Citizens' Welfare Association, Scheduled bank, person, or other agency for the purpose as aforesaid, the Commissioner shall allot a registration number to each such Citizen's Welfare Association, Scheduled bank, person, or other agency, as the case may be.(4)The jurisdiction of each appointee shall be such as the Commissioner may consider administratively convenient.(5)For the purpose of sub-section (2) of section 172A, each of such Citizens' Welfare Associations, Scheduled banks, persons, or other agencies, as the case may be, shall be paid such charges for all or any of the functions referred to in sub-section (1) of section 172A as the Corporation may, by notification, specify from time to time.
