Section 86 in Jammu and Kashmir Municipal Corporation Act, 2000
86. Components and rates of taxes of lands and buildings.
(1)Save as otherwise provided in this Act taxes on lands and buildings in the Municipal area shall consist of the following, namely:-(a)a water tax at such percentage of the rateable value of lands and buildings as the Government may deem reasonable for providing water supply in the Municipal area or in lieu thereof water charges at such rate as may be decided by the Government from time to time.(b)a general tax not more than fifteen per cent of the rateable value of land and buildings within the Municipal area:Provided that the general tax may be levied on a graduated scale, if the Government so determines.(2)Notwithstanding anything contained in sub-section (1), the Government may exempt certain classes or categories of persons or lands and buildings from the payment of the general tax.
