Section 121 in Siliguri Municipal Corporation Act, 1990
121. Person liable to pay surcharge to recover it from the occupier.
- If any surcharge is levied on the consolidated rate on any land or building, the person liable to pay such surcharge, may recover the same from the occupier of such land or building who uses it for non-residential purpose:Provided that if there is more than one such occupier, the amount of surcharge may be rateable apportioned among them by such person for the purpose of recovery under this section.
