Section 126(3) in The Chhattisgarh Municipalities Act, 1961
(3)[ The variation upto ten percent on lower side in the assessment made under sub-section (2) shall be ignored for the purpose of penalty, provided the assessee pays the amount of short-payment within two weeks of the assessment order with surcharge at the rate of two percent for every two months between the date when the tax was due and the date of deposit of the amount of variation, and in case where the variation is more than ten percent, the owner of the land and/or building as the case may be, shall be liable to pay penalty equal to five times the difference of self-assessment made by him and the assessment made by the Council or Nagar Panchayat, as the case may be, apart from surcharge at the rate of two percent for every month between the date when the tax was due and the date of deposit of the amount of variation:] [[Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012. Prior to substitution sub-section (3) stood as under:-'(3) The variation upto ten percent on either side in the assessment made under sub-section (2) shall be ignored. In cases where the variation is more than ten percent, the owner of the land or building, as the case may be, shall be liable to pay penalty equal to five times the difference of self assessment made by him and the assessment made by the Council.'.]][Provided that till 31st December, 2016, in such cases where the difference is more than ten percent, the owner of the land and/or building, as the case may be, shall be liable to pay penalty equal to ten percent of the difference on self assessment made by him and the assessment made by the Council or Nagar Panchayat, as the case may be.] [Inserted by C.G. Act No. 14 of 2016, dated 22.4.2016.]
