Section 16 in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999
16. Revision of rate of tax by the council.
(1)The council shall revise the rate of tax once in five years from the period commencing form the 1st October 1998, by increasing the rate not less than twenty-five per cent and not more than thirty-five per cent of the rate of tax fixed in the Act. The council shall not change or revise the slabs of average half-yearly income fixed in the Act:Provided that the council resolution for revision shall be passed not later than six months before the commencement of half-year from which general revision is given effect to.(2)The percentage of increase in tax once fixed by the Council under sub-rule (1) shall not be reduced without prior permission of the Government.(3)While increasing the rate of tax under sub-rule (1), the Council shall follow the procedures laid down in the Act for increasing the rate of tax.
