Section 6 in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
6. Payment of taxes.
- The Municipal Commissioner on an officer authorised by him in this behalf shall send a bill to the owner or occupier for the payment of property tax assessment under rules, 4, 4-C and 5 in which a date shall be indicated till which it would be deposited in the banks notified by the Municipal Commissioner or in office of the Municipal Corporation. If the entire amount of tax is not deposited upto the date fixed the interest shall be payable in a accordance with Section 221- A of the Act.Provided that if the self-Assessment has been done, the amount of tax shall be paid upto the date fixed by the public notice.
