Section 36D(5) in New Town, Kolkata Development Authority Act, 2007
(5)Save as otherwise provided in this Act, any tax levied under this Act shall be payable on such dates, in such number of installments, and in such manner, as may be prescribed:Provided that if any amount due is paid on or before the date as specified, a rebate of five per centum of such amount shall be allowed and if annual property tax is paid in a single installment within the due date of first installment, an additional rebate of five per centum shall be allowed.
