Section 20 in Andhra Pradesh Public Libraries Act, 1960
20. Library Cess.
(1)(a)Every ZGS shall levy in its area a library cess in the form of a surcharge on the property tax or house tax levied in such area under the relevant laws providing for the levy of such property tax or house tax, at the rate of four naye paise for every rupee in the property tax or house tax so levied ;(b)A ZGS may, with the previous sanction of the Government and shall if directed by them, increase the rate specified in clause (a) so as not to exceed EIGHT naya paise for every rupee.(2)The cess levied under sub-section (1) shall be collected:-(a)[ in the twin cities of Hyderabad and Secunrabad by Municipal corporation of Hyderabad ;] [Clause (a) was substituted by Andhra Pradesh Act No. 17 of 1964, clause (b) was omitted and clause (c), (d) and (e) are relettered as clause (b), (c) and (d) respectively by Act 17 of 1964.](b)[ in an area with in the jurisdiction of a municipal council, by such Council; [Substituted by Andhra Pardesh Act No. 7 of 1969.](c)in an area within the jurisdiction of Gram Panchayat by the Gram Panchayat;](d)in an area in a district not including within the jurisdiction of a municipal council or a Gram Panchayat by the local body having jurisdiction in such area, as if the cess were a property tax or house tax payable under the relevant laws for the time being in force in the area, and all the provisions of the said laws relating to collection of property tax or house tax shall apply subject to such modifications as may be specified by the Government in the notification issued in this behalf.(3)The cess collected under sub-section (2) shall be paid to the Zilla Grandhalaya Samstha concerned in such manner as may be prescribed.
