Section 22(1) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
(1)Subject to the provisions of the Act, any tax levied under section 114A and section 114C shall become due on the first day of April of each financial year and shall be paid either in lump sum or in quarterly instalments by cash or account payee cheque or Demand Draft or through internet banking with the following endorsement:(i)property tax for the period from ....................... to....................... in respect of property bearing identification code number ....................... owned/occupied by ........................(ii)Paid in lump sum or quarterly instalment for the quarters ending June or September or December or March, and(iii)Paid in cash or by Cheque or by Demand Draft or through Internet Banking.
