Section 86(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Save as otherwise provided in this Act taxes on lands and buildings in the Municipal area shall consist of the following, namely:-(a)a water tax at such percentage of the rateable value of lands and buildings as the Government may deem reasonable for providing water supply in the Municipal area or in lieu thereof water charges at such rate as may be decided by the Government from time to time.(b)a general tax not more than fifteen per cent of the rateable value of land and buildings within the Municipal area:Provided that the general tax may be levied on a graduated scale, if the Government so determines.
