Section 133B in The Chhattisgarh Municipal Corporation Act, 1956
133B. [ Power of State Government to require Corporation to impose taxes. [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
- Whenever it appears to the State Government that the balance of Municipal Fund of any Corporation or its revenue is insufficient for the discharge of its duties or obligatory functions imposed upon it under the Act or for meeting the expenditure to be incurred under Section 418 or for the performance of any duties in respect of which it shall have been declared under Section 419 to have committed default, the State Government alter giving a notice of fifteen days to the corporation and to the local public in a prescribed manner may require the Corporation to impose within the Municipal area any tax which it is empowered to impose under Section 132 or to enhance any existing rate of tax in such manner or to such extent as the State Government considers fit, and the Corporation shall forthwith proceed to impose or enhance in accordance with the requisition such tax under the provisions of this Chapter, as if a resolution of the Corporation had been passed for the purpose under Section 133 :Provided that :-(a)the State Government shall take into consideration any objection which the Corporation or any inhabitant of the Municipal area may make against the imposition or enhancement of such tax;(b)it shall not be lawful for the Corporation to abandon or modify or to abolish such tax when imposed, without the sanction of the State Government;(c)the State Government may, at any time by notification, abolish or reduce the amount or rate of any tax levied or enhanced under this section and the levy of the tax or the enhancement except as to arrears thereto for accrued due, shall there upon cease or be modified accordingly.]
