Section 96 in The Chandernagore Municipal Corporation Act, 1990
96. Levy of surcharge.
- A surcharge at such rate not exceeding 50 per cent of the total amount of the [property tax] [Words substituted by West Bengal Act 17 of 1995.] imposed on a holding may be levied if such holding is used wholly or in part for commercial, industrial or other non-residential purposes and the Corporation shall, from time to time, decide the rate of surcharge which shall form part of the [property tax] [Words substituted by West Bengal Act 17 of 1995.] for the purpose of recovery.
