Section 93 in The Asansol Municipal Corporation Act, 1990.
93. Levy of surcharge. -
A surcharge at such rate not exceeding 50 per cent of the total amount of the [property tax] [Words substituted by W.B. Act 17 of 1995.] imposed on a holding may be levied if such holding is used wholly or in part for commercial, industrial or other non-residential purposes and the Corporation shall, from time to time, decide the rate of surcharge which shall form part of the [property tax] [Words substituted by W.B. Act 17 of 1995.] for the purpose of recovery.
