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[Section 4A]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 4A(2) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
| Category | Details of Property | Rate of monthly rent of non residentialbuilding |
| 1. [ [Substituted by Notification No. 1302/IX-9-2019-85J/05T.C., dated 23.7.2019.] | (i) Every type of commercial complexes, shops inmarkets, tent houses, building materials shops and banks, bankATMs, Finance Companies and Non-Government Coaching Centers. | Five times of the rate fixed under sub rule (1) |
| 1. | (ii) In Residential region shops having maximumarea of 120 square feet, being used as Tea, Milk, Bread, Eggs,Paan Washerman/Laundry, fruits and Vegetables, Photostat,Barbar/Hair dresser and Tailoring Shops. | 1.5 times of the rate fixed under sub rule (1)] |
| 2. | Every type of clinics, polyclinics, diagnosticcentres, laboratories, nursing homes. hospitals, medical stores,health care centres etc. | Three time of the rate fixed under sub rule (1) |
| 3. | Sports centres as gym. physical health centres,etc. and theaters and cinema houses. | Two times of tlic rate fixed under sub rule(1) |
| 4. | Hostels, educational institutes which are notcov ered under clause (c) of section 177 of the Act. | Same as fixed under sub rulc(l) |
| 5. | Petrol pumps, gas agencies, depots and godowmetc. | Three times of the rate fixed under sub rule (I) |
| 6. | Malls, Hotels of four stars and above, pubs.bars, lodging house where wine is served with food | Six times of the rate fixed under sub rule (1) |
| 7. | Community halls, kanyan mandaps. marriagehouses. Clubs and same types of buildings | Three times of the rate fixed under sub rule (1) |
| 8. | Industrial units offices of Govt., SemiGovernment and public undertakings | Three times of the rate fixed under sub rule(l) |
| 9. | Building having towers and hoarding. T.V.towers, telecom towers or any other tower which are installedeither on the surface or on the top of the buildings or on theopen space | four times of the rate fixed under\uh rule (1) |
| 10. | Other types of non residential houses which arenot mentioned in above categories. | Three times of the rate fixed under sub rule (1)] |