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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(4) in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003

(4)Form IV(See Rule 15.)Assessment Order for the Payment of Advertisement Tax
No. ................... Dated ...................
This order is for payment of advertisement tax for the advertisement exhibited on hoarding at ................. (locality) in Chennai Corporation of size...............for Rs. payable half yearly. The tax shall be paid in the Reserve Bank of India, Chennai. Non-payment of advertisement tax shall attract removal of the advertisement by the District Collector..........................District Collector.Form V(See Rule 5.)Application for renewal of licence
No. ................... Dated ...................
(1) Name and address of the existing hoarding's licensee :
(2) Place of erection of hoarding with ward number :
(3) Exact location with identification land marks ofthe hoarding :
(4) Permitted size of the existing hoarding :
(5) Details of existing licence issued under Form II :
(6) Number and date of the tax assessment orderissued under Form IV. :
(7) Annual rent, licence fee and advertisement taxpaid details :
(8) No objection certificate for the land orbuilding on which hoarding is erected, for the purpose of renewal :
Signature of the applicant.Form VI(See Rule 17.)Register for Collection of Licence Fee. Annual Rent and Advertisement Tax
(1) Name of the applicant :
(2) Location of the hoarding :
(3) Name of the land owner/ competent authority ifon Government land Name and address of the owner of the building :
(4) Licence number and date and licence fee paid :
(5) Assessment number and date :
(6) Annual rent :
(7) Size :
Year Licence fee Annual rent per for the land Advertisement Tax
    (In Rupees)
  I Half II Half
(1) (2) (3) (4) (5)
         
........................District Collector.