130A. [ Power of State Government to require] [Inserted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to impose taxes. - (1) The [State Government] [Substituted by ALO 1950.] may, by general or special order, published in the Official Gazette, require a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to impose any tax mentioned in Section 128, not already imposed, at such rate and within such period as may be specified in the notification and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall thereupon act accordingly.
(2)The [State Government] [Substituted by ALO 1950.] may require a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to [increase, modify or vary] [Substituted by U.P. Act No. 1 of 1955.] the rate of any tax already imposed and thereupon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall [increase, modify or vary] [Substituted by U.P. Act No. 1 of 1955.] the tax as required.(3)If the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] fails to carry out the order passed under subsection (1) or (2) the [State Government] [Substituted by ALO 1950.] may pass suitable order [imposing, increasing, modifying or varying] [Substituted by U.P. Act No. 1 of 1955.] the tax and thereupon the order of the [State Government] [Substituted by ALO 1950.] shall operate as if it had been a resolution only passed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] [under sub-section (2) of Section 134] [Added by U.P. Act No. 26 of 1964.].
