(1)After assessment, whenever made or revised, every tax prayer shall be informed by the Municipality the amount of property tax so assessed in respect of his holding and the time within which and the manner in which such tax is to be paid by him. Till the assessment is revised the owner shall continue to pay the property tax for every year without any further notice or intimation from the Municipality.(2)The Municipality may, for convenience of tax administration notify different dates and time for holding of different wards for payment of tax in the office of the Municipality :Provided that the Municipality may engage tax collectors on commission basis for collection of taxes from different wards and such tax collectors may be paid commission which shall not exceed 10% of the total amount of taxes collected by a tax collector.
