(1)In order to raise revenue for discharging its duties and performing its functions under this Act, a Municipality shall have the power to levy the following taxes, namely :-(a)a tax on lands and buildings;(b)a scavenging tax;(c)an octroi;(d)a tax on advertisements other than advertisements published in newspapers;(e)a fire tax;(f)a toll on roads and bridges;(g)a show tax; and(h)a tax on vehicles and animals.(2)Subject to the prior approval of the Government, a Municipality may, for raising revenue for discharging its duties and performing its functions under this Act, levy any other tax which the State Legislature has power to levy under the Constitution of India.(3)Save as otherwise provided in this Part, the taxes specified in sub- section (1) and the taxes which may be levied under sub-section (2), shall be levied at such rates as may, from time to time, be specified by the Government, by notification, and shall be assessed and collected in accordance with the provisions of this Act and the rules and regulations made thereunder.(4)The Government may, by general or special order, direct a Municipality to levy any tax referred in to sub-section (1) if not already levied, at such rate and within such period, as may be specified in the order and the Municipality shall thereupon act accordingly.(5)If the Municipality fails to carry out any order referred to in sub- section (4), the Government may, by an order published in the Official Gazette, levy the tax at such rate as may be specified in the order, and the order so passed, shall operate as if the tax has been levied by Municipality under sub-section (1) or sub-section (2), as the case may be.
