Section 6(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(2)The Commission shall review and suitably revise the rates relating to all tariffs, levies, taxes, tolls, rents, duties, fines, penalties and any other receipts at least once in two years :Provided, however, that the rates relating to any tariffs, levies, taxes, tolls, rents duties, fines, penalties and any other receipts shall not be reviewed and revised more than once in any financial year.
