Section 19 in The West Bengal Valuation Board Act, 1978
19. Corporation and [Municipalities] [Words Substituted for the word 'Municipalities' by W.B. Act 16 of 1095.] to make payment to the Board.
(1)[The Calcutta Municipal Corporation, the Howrah Municipal Corporation,] [Words Substituted for the words 'The Corporation of Calcutta,' by W.B. Act 7 of 1994.] [the Siliguri Municipal Corporation, the Asansol Municipal Corporation, the Chandernagore Municipal Corporation, the Municipality or other local authority of any area,] [Words Substituted for the words 'the Municipal Corporation of Chandernagore, the Commissioners of municipality or local authority of any area,' by W.B. Act 16 of 1995.] as the case may be, in respect of which notification under sub-section (1) of section 9 has been made, [may in each year pay] [Words Substituted for the words 'shall in each year pay' by W.B. Act 17 of 2002.] to the Board such proportion of the expenditure incurred by the Board on account of the valuation and assessment, as the annual value of [holdings in Calcutta, Howrah,] [Words Substituted for the words 'holdings in Calcutta,' by W.B. Act 40 of 1984.] [Siliguri, Asansol or Chandernagore or within the jurisdiction of the Municipality or the other local authority,] [Words Substituted for the words 'Chandernagore, the municipality or within the jurisdiction of the local authority,' by W.B. Act 16 of 1995.] as the case may be, bears to the aggregate of the annual value of the total number of holdings in the concerned area.(2)The Board shall calculate the amount payable by the Corporation, [the Municipality or the local authority] [Words Substituted for the words 'the Commissioners of a municipality or the local authority,' by W.B. Act 16 of 1995.] under sub-section (1) and may require the concerned body to pay the amount withing such time as may be prescribed.(3)If the amount is not paid within the prescribed time, the Board may refer the matter to the State Government and the State Government may pay the amount to the Board after deducting the same from any grant payable by the State Government to the Corporation, [the Municipality or such other local authority,] [Words Substituted for the words 'the Commissioners of the municipality or such local authority,' by W.B. Act 16 of 1995.] as the case may be.
