Section 201 in Greater Hyderabad Municipal Corporation Act, 1955
201. Conservancy tax on what premises to be levied.
(1)The conservancy tax shall be levied only in respect of premises -(a)situated in any portion of the city in which public notice has been given by the Commissioner that the collection, removal and disposal of all excrementitious and polluted matter from privies, urinals and cess-pools will be undertaken by municipal agency; or(b)in which, wherever situate, there is a privy, watercloset, cess-pool, urinal, bathing place or cooking place connected by a drain with a [Board Sewer] [Substituted by Act No.6 of 1982.]:Provided that the said tax shall not be levied in respect of any premises situated in any portion of the city specified in clause (a), in or upon which, in the opinion of the Commissioner, no such matter as aforesaid accumulates or is deposited.(2)Premises in respect of which the Commissioner has directed that a separate water-closet, privy or urinal need not be provided shall be deemed to be liable to the levy of conservancy tax, if, but for such direction, the tax would be leviable in respect thereof.
