Section 129 in Arunachal Pradesh Municipal Act, 2007
129. Power to levy taxes.
(1)Subject to the provisions of section 10, the Municipality shall have, for the purposes of this Act, the power to levy the following taxes:-(a)property tax on lands and buildings,(b)surcharges on transfer of lands and buildings,(c)tax on deficit in parking spaces in any non residential building,(d)water tax,(e)fire tax,(f)tax on advertisements, other than advertisements published in newspapers,(g)surcharge on entertainment tax,(h)surcharge on electricity consumption within the municipal area,(i)tax on congregations,(j)tax on pilgrims and tourists, and(k)toll-(i)on roads, bridges and ferries, and(ii)on heavy trucks which shall be heavy goods vehicles, and buses, which shall be heavy passenger motor vehicles, within the meaning of the Motor Vehicles Act, 1988, plying on a public street.(2)Subject to the prior approval of the State Government, the Municipality may, for raising revenue for discharging its duties, and performing its functions, under this Act, levy any other tax which the State Legislature has the power to levy under the Constitution of India.(3)The levy, assessment and collection of taxes under this Act shall be in accordance with the provisions of this Act and the rules and the regulations made there under.
