Section 129 in The Chhattisgarh Municipalities Act, 1961
129. Imposition of Taxes and fees.
- [(1) The Council may, by a resolution, at the time of final adoption of the budget estimates for the next financial year, subject to the provisions of this Act and subject to such limitations and conditions, as may be prescribed by the State Government in this behalf-(a)impose any of the taxes or fees specified in this Act; or(b)increase the rates of taxes or fees already imposed.(2)The resolution as referred to in sub-section (1) shall contain-(a)in case of imposition of any tax or fee, the provisions under which such tax or fee is being imposed, class of persons or description of property to be taxed, the amount or rate of tax or fee being imposed, system of assessment and collection to be adopted and the date from which imposition of such tax or fee shall take effect;(b)in case of increase of rate of any tax or fee, the prevailing rate of such tax or fee, the proposed increased rate of such tax or fee and the date from which increase of rate or such tax or fee shall take effect.(3)The resolution, as passed shall be conclusive evidence of the imposition of a new tax or fee, or increase of rate of any tax or fees, as the case may be:Provided that if the Council decides to have supplementary taxation during the financial year, it may do so from such date as the council may resolve, subject to the provisions of this Act and subject to such limitations and conditions, as may be prescribed by the State Government in this behalf.(4)Nothing contained in this section shall apply to tax mentioned in [clause (a)] [Substituted by M.P. Act No. 12 of 1995.] of sub-section (1) of Section 127 which shall be charged and levied in accordance with Section 127-A.]
