Section 108 in Karnataka Municipal Corporations Act, 1976
108. [ Description and class of property tax. [For Sections 108, and 109, sections 108, 109, and 109A Substituted w.e.f. 19.11.2001.]
(1)Unless exempted under this Act or any other law, property tax shall be levied every year on all [buildings or vacant lands or both] situated within the city.(2)[ The property tax shall be levied in case of,-(a)commercial building at such percentage not being less than 0.5 per cent (rupees five per thousand) [and not more than three percent] of taxable capital value of the building;(b)residential building and buildings other than commercial building, at such percentage not being less than 0.3 per cent (rupees three per thousand) and not more than [one per cent (rupees ten per thousand)] [Substituted by Act 19 of 2012 w.e.f. 28.4.2012.] of taxable capital value of the building;(c)vacant land,(i)measuring not above one thousand square meters, at not less than 0.1 per cent (rupees one hundred per lakh) [and not more than 0.5 percent (rupees five hundred per lakh)] [Substituted by Act 19 of 2012 w.e.f. 28.4.2012.] of taxable capital value of land,(ii)measuring above one thousand square meters but not above four thousand square meters, at not less than 0.025 per cent (rupees twenty five per lakh) [and not more than 0.1 percent (rupees one hundred per lakh)] [Substituted by Act 19 of 2012 w.e.f. 28.4.2012.] of taxable capital value of land,(iii)measuring above four thousand square meters, at not less that 0.01 per cent (rupees ten per lakh) [and not more than 0.1 percent (rupees one hundred per lakh)] [Substituted by Act 19 of 2012 w.e.f. 28.4.2012.] of taxable capital value of land.](3)Subject to the minimum and the maximum, rates specified in sub-section (2), the corporation may, fix the property tax at such percentage of the taxable capital value of the buildings or [vacant lands or both] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] having regard to location, type of construction of the building, nature of use to which the [vacant land] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] or building is put, area of the [vacant land] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.], plinth area of the building, age of the building and such other criteria as may be prescribed:Provided that the percentage so fixed may be different in different areas and for different classes of buildings and lands.[Provided further that the land appurtenant to a building shall be exempted from levy of Property Tax.] [Inserted by Act 32 of 2003 w.e.f. 19.11.2001 and substituted by Act 5 of 2005 w.e.f. 1.4.2005.][Explanation. - xxx] [Omitted by Act 32 of 2003 w.e.f. 16.6.2003.]
