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State of Odisha - Section

Section 198 in Grama Panchayats Rules, 1968

198. Tax payable in advance.

- The latrine or conservancy tax, the lighting rate, the drainage fees and the water-rate shall be payable in advance in half-yearly or quarterly instalments as the Grama Panchayat may decide and every such instalment shall be deemed to be due on the first day of the half-year or quarter, as the case may be, in respect of which it is payable.