Section 149 in The Delhi Municipal Corporation Act, 1957
149. Tax on building applications.
- [(1) Save as otherwise provided in this Act, the [a Corporation] [Substituted by Act 7 of 2004, section 4(ii), for sub-section (i) (w.e.f. 17-12-2004)] shall levy a tax on building applications at the rate of five rupees per square metre of the total covered area proposed to be built on a plot measuring up to fifty square metres and ten rupees per square mete of the total covered area proposed to be built on a plot exceeding fifty square metres in area](2)The tax shall be leviable on every person who makes an application to the Commissioner for the sanction of building plan and shall be payable along with the same.Other Taxes
