Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1) in Tamil Nadu Panchayats (Licencing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2009

(1)The District Collector shall fix the half-yearly advertisement tax on advertisements exhibited other than on hoardings, subject to the maxima and minima specified below: -
    Minimum Maximum
    (1) (2)
    (Rs. per square metre)
1. If the Village Panchayat lies within 30 kilometres 30 500 radius from any Municipal Corporation 30 500
2. If the Village Panchayat lies within 10 kilometres 20 500 radius from a Municipality 20 500
3. or other Village Panchayats 10 500