Section 87 in Jammu and Kashmir Municipal Corporation Act, 2000
87. Premises in respect of which water tax or charges are to be levied.
- Save as otherwise proved in this Act the water tax shall be levied only in respect of lands and buildings:-(a)to which a water supply is furnished from or which are connected by means of pipes with Municipal water works; or(b)which are situated in any portion of the Municipal area in which the Commissioner has given public notice that sufficient water is available from Municipal water works for a reasonable supply to all the lands and buildings in the said portion.
