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NCT Delhi - Section

Section 419 in The New Delhi Municipal Council Act, 1994

419. Repeal of Ordinance 8 of 1994.

(1)The New Delhi Municipal Council Ordinance, 1994, is hereby repealed.
(2)Notwithstanding such repeal anything done or any action taken under the said Ordnance shall be deemed to have been done or taken under the corresponding provision of this Act.THE FIRST SCHEDULE[See Section 2(27)]BOUNDARIES OF NEW DELHIThe area bounded by -The junction of the Pusa Road and Upper Ridge Road towards east along the New Link Road, the Panchkuian Road upto its junction with the Old Gurgaon Road; thence towards northeast along the Old Gurgaon Road and Chelmsford Road upto the New Delhi Railway Station; thence towards south and south east along the railway line upto its junction with the Hardings Bridge; thence towards south along the Mathura Road upto its junction with Lodi Road; thence towards south along the Lodi road upto its junction with the first road leading to Lodi Colony; thence towards south along the first road leading to Lodi Colony upto its junction with the Ring Railway; thence towards west along the railway line upto its junction with Qutab Road; thence towards south along the Qutab Road upto to its junction with Kaushak Nulla; thence towards east along the Kaushak Nulla up to its junction with the Boundary of the Corporation; thence towards south and thence towards west along the boundary of the Corporation and along the south boundary of the Medical Enclave upto its junction with the Ring Road near Gwalior Potteries; thence towards north-west along the Ring Road upto its junction with Kitchner Road, thence towards north along the Upper Ridge Road up to the starting point.THE SECOND SCHEDULE(See section 82)RATES OF TAXES LEVIABLE ON VEHICLES AND ANIMALS
  Maximum amount of tax per annum
For vehicles eith pneumatic tyres For vehicles without pneumatic tyres
  Rs. Rs.
1. Each four wheeled vehicle drawn by camels, horses, ponies,mules, donkeys bullocks or buffaloes -    
(a) Labour carts 12 24
(b) Other vehicles in this class 32 48
2. Each two wheeled vehicle drawn by camels, horses, ponies,mules, donkeys, bullocks or buffaloes-    
(a) Labour carts 8 16
(b) Other vehicles in this class 16 24
3. Each vehicle drawn or impelled otherwise than by camel,horses, ponies, mules, donkeys, buffaloes or machinery. 8 12Maximum amount of tax per annum
4. Each cycle rickshaw   6
5. Each bicycle   3
6. Each Camels   10
7. Each horse, pony or mule of a height of 12 hand or upwards   20
8. Each horse, pony or mule of a height of less than 12 hands   10
9. Each bullock or buffalo kept for draught or pack purposes   8
10. Each donkey/ass kept for draught or pack purposes or forriding   6
11. Each pig     4
12. Each dog     5
13. Each she-buffalo kept for milking   50
14. Each cow kept for milking   30
THE THIRD SCHEDULE(See section 86)THEATRE-TAX
Type ofentertainment Maximum amount of tax
1. Class I cinema theatre Rs. 10 per show.
2. Class II cinema theatre Rs. 7 per show.
3. Drama, concert, circus, variety entertainment or tamasha Rs. 7 per show.
4. Carnival or fete Rs. 10 per day.
5. Any other entertainment Rs. 7 per show or if there are no separate shows Rs.7 perday.
Explanation. - For the purposes of this Schedule Class I cinema theatres and Class II cinema theatres mean theatres classified respectively as Class I cinema theatres and Class II cinema theatres by bye-laws made in this behalf.THE FOURTH SCHEDULE[See section 88(1)]TAX ON ADVERTISEMENTS OTHER THAN ADVERTISEMENTS PUBLISHED IN THE NEWSPAPERS
Sl. No. Particulars Maximum amount of tax per annum
    Rs.
1. Non-illuminated advertisements on land, building, wall,hoardings, frame post, structures, etc: -  
  (a) For a space upto 10 sq. ft. 18
  (b) For a space over 10 sq. ft. and upto 25 sq. ft. 30
  (c) For every additional 25 sq. ft. or less 30
2. Non-illuminated advertisements carried on vehicles, drawn bybullocks, horses or other animals, human beings, cycle or anyother device, carried on any vehicle or tramcar -  
  (a) For space upto 50 sq. ft. 120
  (b) For every additional 50 sq. ft. or less 120
3. Illuminated advertisement boards carried on vehicles -  
  (a) For a space upto 50 sq. ft. 240
  (b) For every additional 50 sq. ft. or less 240
4. Non-illuminated advertisement boards, carried by sandwichboardmen -  
  (a) For each board not exceeding 10 sq.. ft. 24
  (b) For each board exceeding 10 sq. ft. and upto 35 sq. ft. 48
  (c) For each additional 10 sq. ft. in area or less 24
5. Illuminated advertisements boards, carried by sandwichboardmen -  
  (a) For each board not exceedings 10 sq. ft. 48
  (b) For each board exceeding 10 sq. ft. and upto 25 sq. ft. 96
  (c) For each additional 10 sq. ft. or less. 48
6. Illuminated advertisements on land, building, wall orhoarding, frame, post, structures etc -  
  (a) For a space over 2 sq. ft. 24
  (b) For a space over 2 sq. ft. and upto 5 sq. ft. 48
  (c) For a space over 5 sq. ft. and upto 25 sq. ft. 60
  (d) For every additional 25 sq. ft. or less. 60
7. Advertisements exhibited on screen in cinema houses and otherpublic places by means of lantern slides or similar devices -  
  (a) For a space upto 5 sq. ft. 96
  (b) For a space over 5 sq. ft. and upto 25 sq. ft. 120
  (c) For every additional 25 sq. ft. or less 120
8. Non-Illuminated advertisements suspended across streets -  
  (a) For a space upto 10 sq. ft. 18
  (b) For a space over 10 sq. ft. and upto 25 sq. ft. 30
  (c) For every additional 25 sq. ft. or less 30
  N.B. The tax for item 3 will be in addition to the space willbe chargeable according to the scale to be determined by theChairperson.  
9. Non-Illuminated advertisements hoarding standing blank butbearing the name of the advertiser or with the announcement "Tobe let" displayed thereon  
  (a) For a space upto 10 sq. ft. 9
  (b) For a space over 10 sq. ft. and upto 25 sq.ft. 15
  (c) For every additional 25 sq. ft. or less 15
10. Permission to auctioneers to put up not more than two boardsor reasonable size advertising each auction sale, other thanthose in premises where the auction is held, one on a prominentsite in the locality and one on municipal lamp post. 200 including therent for exhibiting the board on a municipal of lamp post.
THE FIFTH SCHEDULE[See section 95(1)]TAX ON BUILDING APPLICATIONS
S. No. Area For the first storey For the second storey or any subsequent storey.
    Rs. Rs. per storey
1. For a ground area up to 100 sq. yds. 20 40
2. For a ground area of more than 100 sq. yds. but not exceeding250 sq. yds. 60 120
3. For a ground area of more than 250 sq. yds. but not exceeding500 sq. yds. 150 300
4. For a ground area of more than 500 sq. yds. but not exceeding1,000 sq. yds. 300 600
5. For a ground area of more than 1,000 sq. yds. 600 1500
N.B. 1. - For purposes of assessment and calculation of the tax, ground area shall mean the area of the portion which is proposed to be built upon including the internal courtyard.N.B. 2. - For purposes of the above Schedule, the basement where provided will be regarded as the first storey, the ground floor over the basement as the second storey and so on.N.B. 3. - In cases where an application is deemed to have been sanctioned under the provisions of section 282 the tax shall become payable in the same manner as in cases where an application is sanctioned.N.B. 4. - In case an application is rejected 5 per cent. of the tax due shall be retained and the balance shall be refunded to the applicant, under the orders of the Chairperson.THE SIXTH SCHEDULE[See section 100(1)]NOTICE OF DEMANDToShri /Shrimati ............................................................................................................................ residing at .........................................................................................................................................Please take notice that the Chairperson, New Delhi Municipal Council ....................... demands .....................from................... the................sum of Rs................due from..................... on account of .......................(here describe the property, occupation, circumstance or thing in respect of which the sum is payable) .......................leviable under.......................for the period of .......................commencing on the day of...........20........... and ending on the day of .......................20.............. and that if, within thirty days from the service of this notice, the said sum is not paid to the Chairperson at or sufficient cause for non-payment is not shown to the satisfaction of the Chairperson a warrant of distress or attachment will be issued for the recovery of the same with costs.Dated this .......................day of.......................20...................
(Signed)Chairperson
New Delhi Municipal CouncilTHE SEVENTH SCHEDULE[See section 102(1)]FORM OF WARRANT(Here insert the Name of the Officer Charged with the Execution of the Warrant)WHEREAS A.B. of .......................has not paid, and has not shown satisfactory cause for the non-payment of, the sum of .......................due on account of.......................(here describe the liability) of the period of .......................commencing.......................on the....................... day of ..................20............ and ending with.......................day of................... 20.........,............. which sum is leviable under .......................:AND WHEREAS thirty days have elapsed since the service on him of notice of demand for the same.This is to direct you to distrain/attach the movable/ immovable property (described below) of the said A.B. of a value approximately equal to the said sum of Rs ........................ subject to the provisions of the New Delhi Municipal Council Act, 1994, and the bye-laws made thereunder and forthwith to certify to me, together with this warrant, all particulars of the property seized/attached by you thereunder.Dated this .......................day of.......................20.......................
(Signed)Chairperson
New Delhi Municipal CouncilDescription of immovable propertyTHE EIGHTH SCHEDULE[See section 103(2)]FORM OF INVENTORY OF PROPERTY DISTRAINED AND NOTICE OF SALE.ToShri /Shrimati ............................................................................................................................residing at ..................................................................................................................................Please take notice that I have this day seized the property specified in the inventory annexed hereto for the value of .......................due for the liability* (Here describe liability*) mentioned in the margin for the period commencing on the .......................day of ........................20.......... and ending with the.......................day of........................20........... together with Rs ........................due for service of notice of demand, and that unless within ten days from the date of the service of this notice you pay to the Chairperson the said amount, together with the costs of recovery, the said property will be sold by public auction.Dated this .......................day of......................., 20...........(Signature of officer executing the warrant)InventoryTHE NINTH SCHEDULE[See section 327(1)]