(1)In order to raise revenue for discharging its duties and performing its functions under this Act, a Municipality shall have the power to levy the following taxes, namely :-(a)a tax on lands and buildings;(b)a scavenging tax;(c)an octroi;(d)a tax on advertisements other than advertisements published in newspapers;(e)a fire tax;(f)a toll on roads and bridges;(g)a show tax; and(h)a tax on vehicles and animals.
