Section 137 in The Gujarat Provincial Municipal Corporations Act, 1949
137. Conservancy tax may be fixed at special rate in certain cases.
(1)The Commissioner may, whenever he thinks fit, fix the conservancy to be paid in respect of any hotel, club, stable [industrial premises or other large premises] [These words were substituted for the words 'or other large premises' bv Gujarat 8 of 1968, Section 6 (w.e.f. 30 03-1968).] at such special rate as shall be generally approved by the Standing Committee in this behalf, whether the service in respect of which such tax is leviable be performed by human labour or by substituted means or appliances:[Provided that if the Corporation shall have determined for any official year any different rate of a conservancy tax for any class of properties to which any of the properties referred to in this sub-section belongs, the Commissioner shall not, without the previous approval of the Corporation, fix, for such official year or part thereof, the conservancy tax to be paid in respect of any property belonging to such class for which such different rate may have been determined by the Corporation, at any other different rate under this sub-section.] [This proviso was added by Gujarat 5 of 1970, Section 7.](2)In the case of premises used solely for public purposes and not used or intended to be used for purposes of profit or for residential or charitable or religious purposes in respect of which the conservancy tax is payable by the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], the Commissioner shall fix the said tax at a special rate approved as aforesaid.(3)In any such case the amount of the conservancy tax shall be fixed with reference to the cost or probable cost of the collection, removal and disposal, by the agency of municipal conservancy staff, of excrementitious and polluted matter from the premises.
