Section 133 in The M.P. Municipal Corporation Act, 1956
133. [ Imposition of taxes and fees. [Substituted by M.P. Act No. 12 of 1995.]
(1)The Corporation may, by a resolution, at the time of final adoption of the budget estimates for the next financial year, subject to the provisions of this Act and subject to such limitations and conditions, as may be prescribed by the State Government in this behalf-(a)impose any of the taxes or fees specified in this Act; or(b)increase the rales of taxes or fees already imposed.(2)The resolution as referred to in sub-section (1) shall contain :(a)in case of imposition of any tax or fees, the provisions under which such tax or fee is being imposed, class of persons or description of property to be taxed, the amount or rate of lax or fee being imposed, system of assessment and collection to be adopted and the date from which imposition of such tax or fee shall take effect;(b)in case of increase of rate of any tax or fee, the prevailing rate of such tax or fee, the proposed increased rate of such tax or fee and the date from which increase of rate of such tax or fee shall take effect.(3)The resolution, as passed, shall be conclusive evidence of the imposition of a new tax or fee, or increase of rate of any tax or fee, as the case may be :Provided that it the Corporation decides to have supplementary taxation during the financial year, it may do so from such date as the Corporation may resolve, subject to the provisions of this Act and subject to such limitation and conditions, as may be prescribed by the State Government in this behalf.(4)Nothing contained in this section shall apply to tax mentioned in clause (a) of sub-section (1) of Section 132, which shall be charged and levied in accordance with Section 135.]
