Section 132 in Arunachal Pradesh Municipal Act, 2007
132. Levy of surcharge on tax or fee.
- The Municipality may levy a surcharge on a tax, or user charge, or fee on a premises used for non-residential purposes at such rate, being not less than twenty five per cent and not more than seventy five per cent, of such tax, user charge or, fee, as the case may be, as may be determined by regulations.
