Section 32 in Assam State Capital Region Development Authority Act, 2017
32. Power to levy a cess on building and lands.
(1)The State Government may, upon a request received from the Authority by notification in the Official Gazette, levy a cess on building and, lands In the State Capital Region or any part thereof, at such rate not exceeding five per century as may be determined by the State Government of the rateable value of the property.(2)Such cess may be levied at different rate for different areas and for different classes of properties.(3)The cess shall be collected by the local authority within whose areas the properties are situated as if the cess were a property tax levied by it under the law governing that local authority and shall first be credited to the Consolidated Fund of the State, after deducting such portion thereof as may be prescribed as collection charges.(4)The State Government shall after the appropriation made by the State Legislature by law in this behalf pay to the Authority, from time to time, from out of the proceeds of the cess sums equivalent to the net amount of the cess credited to the Consolidated Fund of the State for being utilized by the Authority for the purposes of this Act.(5)Notwithstanding anything contained in the Assam Urban Areas Rent Control Act, 1972 (Assam Act No. 17 of 1972) a landlord shall not, in respect of any premises situated in the Metropolitan Region, be entitled to make any increase In the rent of the said premises on account of the payment by him of the cess levied under this section.
