18A. [ Lands and structures of the new bridge when to be exempt from or when to be liable to municipal taxation. [[Section 18A, first inserted by Bengal Act 5 of 1936, then substituted by W.B. Act 19 of 1959. Previous Section 18A was as under :-
'18A. Exemption of lands and structures of the new bridge from municipal taxation. - All lands required for the construction of the new bridge Including its foundations, approaches and slopes or for any improvement thereof together with all structures on such lands forming part of the said bridge which vest in the Commissioners under sub-section (1) of section 13, and which are not intended to be let out to tenants or for otherwise deriving an income therefrom shall be exempt from the consolidated rate leviable under section 124 of the Calcutta Municipal Act, 1923. including the rate leviable under the said section as extended to the municipality of Howrah.'.]]- Lands required for the construction of the new Howrah Bridge, including its foundations, approaches and slopes or for any improvement thereof together with all structures on such lands forming part of the said bridge which vest in the Commissioners under sub-section (1) of section 13, -(i)shall be exempt, or(ii)shall not be exemptfrom the consolidated rate leviable under section 165 of the Calcutta Municipal Act, 1951 or leviable under section 124 of the Calcutta Municipal Act, 1923, as extended to the municipality of Howrah according as-(i)they are not, or(ii)they arelet out to tenants or otherwise utilized for deriving income.Explanation. - For the purpose of this section the amount received under any agreement by the Commissioners from the Calcutta Tramways Company, Limited for the use of the new Howrah Bridge by the latter shall not be regarded as rent or income.]
