177. Taxes levied and collected by the State and distributed between the State and the Municipalities.
(1)The taxes levied and collected by the Government under the following enactments shall be distributed between the State and Municipalities in accordance with provisions of sub-section (2), namely :-(a)the Punjab Motor Vehicles Taxation Act, 1924 (Punjab Act 4 of 1924);(b)the Punjab Entertainment Duty Act, 1955 (Punjab Act 16 of 1955);(c)the Punjab Entertainment Tax (Cinematograph Shows) Act, 1954 (Punjab Act 8 of 1954);(d)the Indian Stamp Act, 1899 (Act 2 of 1899);(e)the Punjab Electricity (Duty) Act, 1958 (Punjab Act 10 of 1958);(2)Such percentage, as may be specified by the Government by notification from year to year of the net proceeds in any financial year of any such tax, shall be assigned to be Municipalities within whose respective territorial area these taxes are leviable in that year on quarterly basis and shall be distributed among the Municipalities in such manner, as may be prescribed.(3)Notwithstanding anything contained in the foregoing provisions of this section, any other tax or taxes levied and collected by the Government under any other enactment shall be distributed among the State and the Municipalities in such manner as the Government may decide.
