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State of Uttar Pradesh - Section
Section 16 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994
16. Fee on notice, etc. of demand [Section 156].
- In the event of recovery of the arrears of the tax in accordance with the provisions of Sections 147 to 155 of Chapter VIII of the Act the fee and cost at the following rate shall be chargeable :| (1) | Fee for | Amount | ||
| (a) | Notice under Section 150 of the Act. | Rs. 2 or as fixed by the Revenue Collection Department ofState Government for similar work, from time to time, whicheveris greater. | ||
| (b) | Distraint under Section 153 or 155 of the Act. | Rs. 5 or as fixed by the Revenue Collection Department of theState Government for similar work, from time to time, whicheveris greater. | ||
| (2) | Cost of maintaining any live stock seized under Section 153 or155 of the Act and kept in the Cattle Pond. | At the rate fixed by the[Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]in respect of livestock detained in the Cattle Pond managed by[Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. |