Section 58 in Rajasthan Panchayati Raj Rules, 1996
58. Publication of notice inviting objections.
(1)The concerned Panchayati Raj Institution shall issue a notice of the said resolution for such general information inviting objections to the imposition of such tax or fees or surcharge.(2)A copy of the above notice shall be affixed on the notice board of Panchayat concerned, Panchayat Samiti and Zila Parishad and forward a copy of Tehsildar and Collector for information.(3)The Panchayati Raj Institution may also issue a press note to local newspapers for general publicity.(4)Zila Parishad while proposing to impose surcharge on stamp duty shall also send copy of notice to district registrar and sub-registrar of the district and in case of surcharge on agricultural produce, to the Director, Agricultural Marketing and Secretary Krishi Upaj Mandi Samitis in the district.
