Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Bihar - Section

Section 130 in The Bihar Municipal Act, 2007

130. [ Levy of surcharge on tax or fee. [Substituted by Bihar Act No. 7 of 2011, dated 27.5.2011.]

- Subject to the approval of the State Government, the Municipality may levy a surcharge at the rate of 2.5 percent on a tax a user charge or fee or fines or on electricity consumption within the municipal area.]