Section 10 in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999
10. Mode of payment of tax.
- The half-yearly tax shall be paid in the municipal office or in any place during specified hours on all working days as notified by the Commissioner. The payment shall be made either in cash through chalan or by a cheque or demand draft drawn in favour of the Commissioner.
