Section 102B(3) in West Bengal Municipal Act, 1993
(3)[ Notwithstanding anything contained in sub-section (1), the Chairman-in-Council may, with the prior approval of the State Government, exempt from payment of a portion of the property tax not exceeding fifty per cent of the gross amount of property tax on any land or building, if the applicant submits, a certificate to the concerned municipality every year to the effect that more than eighty per cent area of the land and building is being used exclusively for Information Technology Industry or Information Technology Enabled Services, if the same is allowed and is enjoying higher floor area ratio in terms of rule 111 of the West Bengal Municipal Building Rules, 2007 or at least fifty per cent of the area of the land and building is being used exclusively for Information Technology Industry or Information Technology Enabled Services, if the same is not allowed higher floor area ratio, as the case may be, and failure or delay on the part of the applicant to submit the same shall lead to revocation of benefit of such exemption of property tax.] [Inserted by Notification No. 25 of 2015, dated 23.11.2015.]
