Section 128(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Corporation shall, on or before the [twentieth day of March] [These words were substituted for the words twenty-fifth day of March by Maharashtra 21 of 1989, Section 28.] after considering the [Standing Committee] [These words were substituted for the words Mayor-in-Council by Maharashtra 27 of 1999, Section 67, (w.e.f. 23-4- 1999).] proposals in this behalf, -(a)determine, subject to the limitations and conditions prescribed in Chapter VIII, the rates at which municipal taxes shall be levied, [***] [Deleted 'and the articles on which octroi shall be levied,' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] in the next ensuing [official year:] [These words were substituted for the words official year; and by Maharashtra 27 of 2010, Section 2(1)(a), (w.e.f. 26-8-2010).][Provided that, the Corporation may determine different rates of property taxes for different categories of users of a building or and or part thereof; and] [This proviso was added by Maharashtra 27 of 2010, Section 2(1)(b), (w.e.f. 26-8-2010).](b)approve, subject to the limitations and conditions which may have been prescribed by or under any of the enactments to any licence referred to in clause (la) of sub-section (2) of section 126B, the rates at which the fares and charges in respect of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] shall be levied.
