Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Municipal (Amendment) Act, 2004 CONTENTS 1. Short Title, Extent And Commencement 2. Section 2 3. Section 3 4. Section 4 Tripura Municipal (Amendment) Act, 2004 AN ACT to amend The Municipal Act, 1994 Be it enacted by the Tripura Legislative Assembly in the Fifty-Fifth year of the Republic of India as follows : 1. Short Title, Extent And Commencement :- (1) This Act may be called The Tripura Municipal (Second Amendment) Act, 2004. (2) It shall come into force at once. 2. Section 2 :- In the Tripura Municipal Act, 1994 (hereinafter referred to as the Principal Act), in section 12, in sub-section (3), for clauses (a), (b) and (c) the following clauses shall be substituted namely :- (a) in the case of a Corporation, not less than twenty five and not more than fifty ; (b) in the case of a Municipal Council, not less than seventeen and not more than thirty five; (c) in case of a Nagar Panchayat, not less than seven and not more than twenty." 3. Section 3 :- In the Principal Act, in section 215 (i) for sub-section (1) the following shall be substituted, namely : "(1) If a person liable to pay any tax, fails to make payment within prescribed time he shall be liable further to pay a penalty on the defaulted amount at the rate of not exceeding 10% per year or part thereof as may be determined by the Municipality Concerned. Provided that the Municipal Authority may allow relief fully or partly on payment of such penal amount only after due consideration of an application made to it, with regard to the actual financial status of the applicants." (ii) in sub-section (2), after clause (iii) following clauses shall be inserted, namely :- " (iv) file application in the court of certificate Officer under Tripura Public Demand Recovery Act, 2000 (No. 7 of 2000) ; (v) if the defaulter is an employee under the central or any State Government or public sector undertakings, intimate the disciplinary or controlling authority of that employee about the default with request to take appropriate step for recovery of the Municipal dues from his salary and allowances or other financial benefits of his service." 4. Section 4 :- In the Principal Act, sub-section (3) of section 210 shall be deleted.