Section 92 in The Punjab Municipal Corporation Act, 1976
92. Premises in respect of which water tax and fire tax are to be levied.
(1)Save as otherwise provided in this Act, the water tax shall be levied only in respect of lands and buildings -(a)to which a water supply is furnished from or which are connected by means of pipes with, municipal water works; or(b)which are situated in any portion of the City in which the Commissioner has given public notice that sufficient water is available from municipal water works for a reasonable supply to all the lands and buildings in the said portion.(2)The fire tax shall be levied in respect of all lands and buildings in the City in respect of which the general tax is levied or would have been levied but for the exemption given by or under the provisions of this Act.
