Section 157 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
157. Taxes which may be imposed by Zilla Parishad.
- [(1)] [Section 157 was re-numbered as sub-section (1) of the said section by Maharashtra 56 of 1981, Section 3.] Subject to any general or special orders which may be made by the State Government in this behalf, every Zilla Panshad may, after observing the preliminary procedure required by section 159 impose any of the following taxes and fees for the purpose of this Act, that is to say,-(a)[* * * * *] [Clause (a) was deleted by Maharashtra 16 of 1975, Schedule II.](b)a general water tax, if public water taps or stand posts have been installed for the use of the public;(c)[* * * * *] [Clause (c) was deleted by Maharashtra 15 of 1974, Section 10(a).](d)a pilgrim tax;(e)a special tax on lands or buildings;(f)[ water rates in respect of water supplied to lands or buildings from any irrigation work vesting in a Parishad, [These clauses were substituted for the original by Maharashtra 15 of 1974, Section 10(b).](fa)a tax on lands benefited by irrigation works or development schemes undertaken by a Parishad in pursuance of section 100 or section 123 (including lands within such distance from such works or schemes receiving water by percolation or leakage therefrom as the officer duly authorised by the Parishad may determine regard being had to the circumstances of each case);](g)any one or more of the following fees, in any public markets, namely-(i)a licence fee on brokers, commission agents, weighmen, or measurers practicing their calling therein;(ii)a market fee for the right to expose goods for sale in the market or for the use of any building or structure therein;(iii)fees on the registration of animals sold in the market:.[Provided that,-(i)no tax imposed as aforesaid other than a special sanitary cess or a water rate shall, without the previous consent of the Government concerned, be leviable in respect of any building or part of any building or other property belonging to Government and used solely for any public purpose and not used or intended to be used for the purpose of profit;(ii)no tax on property shall be imposed in respect of any land on which local cess is being collected.](2)[ Notwithstanding anything contained in clause (b) of sub-section (1), where water is being supplied by a Zilla Parishad from a combined or regional piped water supply scheme managed by the Zilla Parishad, subject to any general or special orders which may be made by the State Government in this behalf, the Zilla Parishad shall, after observing the preliminary procedure required by section 159, in lieu of the tax which may be imposed under clause (b) of sub-section (1), impose-(i)a general water tax, within the limits of a panchayat, where such water is being supplied through public water taps or stand posts installed for the use of the public;(ii)a special water tax, within the limits of panchayat, where such water is being supplied through individual house connections:Provided that, two taxes aforesaid or either of them may be levied as additional taxes on lands or buildings or in such other from and manner as may be prescribed, and the maximum and minimum rates at which the said taxes may be imposed in the panchayats and other matters relating, to the imposition, collection and exemptions thereof shall be such as may be prescribed.] [Sub-section (2) was added by Maharashtra 56 of 1981, Section 3]
