Section 9 in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
9. Compounding of the penalty.
- Penalty under Sub-rules (1), (3) and (4) of Rule 8 may be compounded by Municipal Commissioner or an officer authorized by him in this behalf, with an amount not less than one-third and not more than half the maximum amount of penalty."From 'A'(See Rule 7)Property Tax Self-Assessment Form(Section 207-A of the Act)B. (I) Name of owner/ occupier.............................................(II)Father's Name of owner/occupier..................(III)Building/House/Plot No...........................(IV)Location Address of the Building/Plot........................(V)Temporary Address of owner/ occupier...........................(VI)Permanent Address of owner/ occupier..............................B. The building details of -(i)Internal dimensions of all rooms and all covered Verandah in square foot...............................................................(ii)Internal dimensions of all Balcony, Corridor , Kitchen and Store in square foot............................................................(iii)Internal dimensions of all Garages in square foot..................Note. - Area covered by bathroom, latrine, portico and staircase shall not form pot of the carpet area.C. Carpet area of the building := B (i) + ½ B (ii) + ¼ B (iii)D. (i) Area of the land which building is constructed in square foot =(ii)Area of the land case no building is constructed on it in foot =E. (a) Building is located(i)On read having a width of more than 24 meters(ii)On read having a width of 12 meters to 24 meters(iii)On read having a width less than 12 meters(b)Nature of Construction of Building(i)Pakka building with R.C.C. roof or R.B. roof(ii)Other Pakka Building(iii)Kuchcha building that is ll other building not covered in (i) & (ii)(c)Land (in case no building is constructed on the land) is located(i)On road having a width of more than 24 meters(ii)On road having a width of 12 meters to 24 meters(iii)On roads having width less than 12 metersNote. - Please tick in the box in the above (I) and (ii) whichever is trueF. Whether building is owner occupied or rented. Please mention one of themNote. - If it is vacant for less than one year than it will be assumed to be owner occupied. If it is vacant for more than one year then it shall be mentioned " Vacant"G. Year of the construction of building ........................................H. (i) Minimum monthly rate of rent fixed by M.N.A. for building = Rs................. Per square foot(ii)Minimum monthly rate of rent fixed by M.N.A. for land in case no. building is constructed on it = Rs.....................per square foot
