Section 95 in Rajasthan Panchayati Raj Rules, 1996
95. Failure to submit return.
- If any person fails to submit a return required by Rule 93, the Sarpanch with the approval of the committee referred to in Sub-rule (2) of Rule 94 may on information received from the Patwari or otherwise, at any time make the assessment contemplated by Rule 94 to the best of his judgment and shall, in every such case inform, by notice, the person growing the commercial crop on any land within the Panchayat Circle of such assessment.
