Section 22 in The West Bengal Motor Vehicles Tax Act, 1979
22. Contribution payable to the Corporation of Calcutta. -
(1)The State Government shall pay annually to the Corporation of Calcutta the sum of four and a half lakhs of rupees being approximately the net amount of the taxes derived by the Corporation from the taxation of motor vehicles under the Calcutta Municipal Act, 1923, for the year ending on the 31st March, 1930, to compensate the said Corporation for the future loss of revenue under this head.(2)The contribution fixed under sub-section (1) shall be paid in such instalments, in such manner and on such dates as the State Government may determine.
