Section 503 in The Delhi Municipal Corporation Act, 1957
503. Exemption of diplomatic or consular missions from payment of tax, etc.
The Central Government may, by order in the Official Gazette, exempt from the payment of any tax, rate, fee or other charge payable under the provisions of this Act, any diplomatic or consular mission of a foreign State or the High Commission of a Commonwealth country and any official of such mission or High Commission.
