Section 89(1) in Haryana Municipal Corporation Act, 1994
(1)Save as otherwise provided in this Act, taxes on lands and buildings in the Municipal area shall consist of the following, namely :-(a)a water tax at such percentage of the rateable value of lands and buildings as the Government may deem reasonable for providing water supply in the Municipal area or in lieu thereof water charges of such rate as may be decided by the Government from time to time;(b)[ a fire tax;] [Clause (b) substituted by Haryana Act No. 21 of 2013.](c)[***] [Clause (c) omitted by Haryana Act No. 21 of 2012.]Provided that the general tax may be levied on a graduated scale, if the Government so determines:Provided further that the general tax would not be leviable on the lands and buildings within the Lal Dora of villages forming Part of the Municipal area provided they are self occupied.
