Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO THE MANNER OF PUBLICATION OF NOTIFICATION LEVYING NEW TAXES AND ENHANCEMENT OF EXISTING TAXES BY THE MUNICIPAL COUNCILS CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE RULES RELATING TO THE MANNER OF PUBLICATION OF NOTIFICATION LEVYING NEW TAXES AND ENHANCEMENT OF EXISTING TAXES BY THE MUNICIPAL COUNCILS 25th November, 1966 1. . :- When a Municipal Council determines to levy any tax, the Commissioner shall forthwith publish a notification in the enclosed form with modifications as the circumstances may demand. 2. . :- Every notification referred to in Rule 1 shall be published (a) in the District Gazette, and if there is no District Gazette, in the Andhra Pradesh Gazette; (b) in atleast one newspaper published in the main language of the district having circulation in the municipality, on the notice board of the municipal office and in such other places within the municipal limits as may be specified by the Council any by beat of drum; and (c) by announcing through microphone wherever it is possible to do so. SCHEDULE 1 SCHEDULE SCHEDULE Property tax:- Under Section 85 of the Andhra Pradesh Municipalities Act, 1965 property tax (on buildings) will be levied at the rates given below within the Municipal limits with effect from..................... Taxes levied under graded value basis Property taxes assessed on annual rental value Property taxes assessed on capital value Property taxes assessed on annual rental value Property taxes assessed on capital value Nature of Property tax The existing rate The rate of levy w.e.f. The existing rate The rate of levy w.e.f. The existing rate The rate of levy w.e.f. The existing rate The rate of levy w.e.f. (1) (2) (3) (4) (5) (6) (7) (8) (9) Tax for general purposes Water Tax Drainage Tax Scavenging Tax Lighting Tax Education Tax