Section 162(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(b)on or before the day on which a notice is issued, the Zilla Parishad shall publish such further detailed rules as may be required, prescribing the mode of levying and recovering the tax therein specified, and the dates on which the tax or the instalment (if any), thereof, shall be payable; and
