Section 4B(2) in The Kerala Tax on Luxuries Acts, 1976

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State of Kerala - Subsection

Section 4B(2) in The Kerala Tax on Luxuries Acts, 1976

(2)An application for registration or renewal shall be made to such authority in such manner and within such period as may be prescribed and shall be accompanied by a fee as specified below, namely:-

(a) Star hotels	Six thousand two hundred and fifty rupees
(b) Hotels other than star hotels
(i) Within the local area of a Municipal Corporation	One Thousand two hundred and fifty rupees
(ii) Within the local area of a Municipal Council or Township bywhatever name called	One Thousand rupees
(iii) With in the local area of a grama Panchayath	Seven hundred and fifty rupees
(c) Halls, auditorium kalyanamandap am,etc,-
(i) Within the local area of a Municipal Corporation	One Thousand rupees
(ii) Within the local area of a Municipal Council or Township bywhatever name called	One Thousand rupees
(iii) With in the local area of a grama Panchayath	Seven hundred and fifty rupees
(c) Halls, auditorium kalyanamandap am, etc,-
(i) Within the local area of a Municipal Corporation	One Thousand rupees
(ii) Within the local area of a Municipal Council or Township bywhatever name called	Seven hundred and fifty rupees
(iii) Within the local area of a Panchayath	Five Hundred rupees