Section 126(2) in The Chhattisgarh Municipalities Act, 1961
(2)On the basis of the resolution adopted by the Council under sub-section (1), every owner of land or building shall assess the annual letting value of his land or building and deposit the amount of property tax alongwith a return in this behalf, in the prescribed form, on or before the date fixed by the Council, failing which a surcharge at the rate, as may be determined by the Council, shall be charged.[(2-A) If the self-assessment statement is not submitted by a person liable to submit it before 31st March, a penalty of one thousand rupees shall be imposed for the lapse.] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
