Section 425K in The Calcutta Municipal Corporation Act, 1980
425K. [ Power to exempt rates and taxes, etc. on heritage building. - [Chapter XXIILA consisting of sections 425A to 425P inserted by W.B. Act 26 of 1997.]
If the owner of a heritage building enters into an agreement with the Corporation to maintain, preserve and conserve such heritage building properly at his own expenses, the Corporation may, in such case, exempt wholly or partly the owner of such heritage building from payment of rates or taxes or fees for supply of water or any other charge in respect of such heritage building.]
