Section 91 in The Punjab Municipal Corporation Act, 1976
91. Components and rates of taxes on lands and buildings.
(1)Save as otherwise provided in this Act, Taxes on lands and buildings in the City shall consist of the following, namely :-(a)a water tax of such percentage of the rateable value of lands and buildings as the Governments may deem reasonable for providing water- supply in the City;(b)a fire tax on such percentage of the rateable value of lands and buildings as the Government may deem reasonable for the expense necessary for the conduct and management of the Fire Service and for the protection of life and property in the case of the fire;(c)a general tax of not more than fifteen per cent of the rateable value of lands and buildings within the City :Provided that the general tax may be levied on a graduated scale, if the Government determines.(2)The Government shall exempt from the general tax lands and buildings of which the rateable value does not exceed the prescribed limit.
