Section 36H(1) in New Town, Kolkata Development Authority Act, 2007
(1)The annual value for the purpose of property tax, shall be determined as follows:-(a)the State Government shall after coming into force of this Chapter, and thereafter at the expiration of every five year, constitute, by notification in the Official Gazette, a Property Valuation Committee, the terms and conditions thereof, shall be such as may be specified;(b)the Property Valuation Committee shall consist of-(i)Member-Secretary of the Development Authority as Chairman, and(ii)such other members, being not less than two and not more than six, as the State Government may, by notification, appoint;(c)the Property Valuation Committee shall specify the base unit area values of vacant land or land comprising building or covered space of building, or portion thereof falling within New Town considering the land use pattern, cost of land, cost of construction and revenue simulation of the Development Authority and the Property Valuation Committee may determine different base unit value for different areas;(d)the Property Valuation Committee shall also recommend to the Development Authority the multiplicative factors for increasing or decreasing, or for not increasing or decreasing, the base unit area values for covered space or land comprising building or any vacant land within New Town, taking into consideration the parameters of type of location, use, age, structure and occupancy status and such other relevant factors of such land, land including any building or buildings, as the case may be, as the Property Valuation Committee considers necessary along with a point scale, assigned for each parameter to be determined by the Property Valuation Committee, subject to a lower limit of 0.5 and upper limit of 8.0 in the said point scale for the purpose of deriving at the final base unit area value of such land, land including any building or buildings;(e)on receipt of the recommendations of the Property Valuation Committee under clause (d), a draft scheme, for the purpose of specifying the base unit area value and the values pertaining to the multiplicative factors, shall be published by the Development Authority in the Official Gazette and also in two leading newspapers, of which one shall be in the vernacular intelligible to the residents of the area concerned, and also on website of the Development Authority and a copy of the said notification shall also be placed in the conspicuous places in the-offices of the Development Authority;(f)any person may, whose interest is likely to be affected thereby, within thirty days from the date of publication of draft scheme under clause (e), submit his objection or suggestion, if any, in such manner as may be specified in the said scheme, to the Chairman of the Development Authority, which shall be considered by the Property Valuation Committee and thereafter, the Development Authority shall cause the final publication of the said scheme;(g)the base unit area value of land comprising building or any vacant lands and multiplicative factors with values thereof, and the base unit area value and multiplicative factors with values thereof of covered space of building, as determined under this section, shall be final;(h)the final value of any covered space or building in any area, shall be the amount arrived at by multiplying the total area of such covered space of building by the final base unit area value of such covered space of building;(i)the Development Authority may require the total area of the covered space of building to be certified by an Architect or any Licensed Civil Engineer or Structural Engineer or Building Surveyor enrolled with the Development Authority or by a Valuer holding a diploma from the Institute of Surveyors and enrolled with the Development Authority;(j)the annual value of any land comprising building or any vacant land in any area, shall be the amount arrived at by multiplying the total area of such land by the final base unit area value of such land;(k)in case of any land comprising building or any vacant land or covered space of building, or any portion thereof is subject to different final base unit area value, the annual value of each such portion shall be computed separately and the sum of such annual value shall be the annual value for such land comprising building or any vacant land or covered space of building, or any portion thereof, as the case may be;(l)the final base unit area value of land comprising building or any vacant land and the final base unit area value of covered space of building, shall remain in force for a period of five years from the date of final publication of the scheme if not otherwise directed by the State Government:Provided that until the revision of such final base unit area value is completed, the existing final base unit area values shall continue to be in force and whenever be revised, such revised value shall take effect from the beginning of the quarter from which it ought to have been enforced;(m)if, for any reason, the final base unit area value of any land comprising building or any vacant land, or final base unit area value of any covered space of building, has not been revised on the completion of a period of five years from the date on which such final base unit area values were last determined, it shall be lawful for the Development Authority to increase or decrease the final base unit area values of such land comprising building or any vacant land or any covered space of building with the prior approval of the State Government.
