Section 48 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
48. Fees for grazing of cattle.
- A panchayat which decides to levy a fee for grazing of cattle in the grazing lands vesting in the Panchayat, shall, after following the procedure as laid down in rules 3 and 4, levy it at such rate as may be fixed by it, but not below the minimum and not exceeding the maximum rate specified in the Schedule annexed to this Part.
