Section 138 in Arunachal Pradesh Municipal Act, 2007
138. Fire tax.
- The Municipality may levy a fire tax on any building as a percentage of property tax as may be specified by regulations :Provided that a surcharge may be levied on such fire tax at such rate as may be specified by regulations for any non-residential building.Chapter-XVII Tax on Advertisements other Than Advertisements in Newspapers and Licence Fees for Advertisement Spaces
