Section 157 in The Coimbatore City Municipal Corporation Act, 1981
157. Prepayment of municipal tax condition precedent to registration under Tamil Nadu Act V of 1911.
- Where the Tamil Nadu Hackney Carriage Act, 1911 (Tamil Nadu Act V of 1911) is in force in any area of the City, the person appointed to perform the functions of the Commissioner or Deputy Commissioner under the said Act in respect of such area shall, before registering any hackney carriage thereunder satisfy himself that the council has received payment of the tax, if any, due under section 142 or section 151, as the case may be, on account the last preceding half-year and the current half-year and that the provisions of the rules, if any made under section 150 have been complied with.Tax on Advertisements
