Section 87A in The Howrah Municipal Corporation Act, 1980
87A. [ Levy of fees, charges, etc. [Section 87A inserted by W.B. Act 17 of 1995.]
(1)The Corporation may, from time to time, levy fee for licences issued or permissions granted under the provisions of this Act and also impose charges for any specific services rendered in pursuance of the provisions of this Act.(2)The State Government may, from time to time, prescribe the scale at which such fees may be levied or charges imposed.]B. [Property tax] [Words substituted for the words 'Consolidated rate' by W.B. Act 17 of 1995.] on lands and buildings and surcharge
