Section 62 in Rajasthan Panchayati Raj Rules, 1996
62. Publication and operation of the Resolution.
(1)After passing of the resolution under Sub-rule (2) of Rule 60 and after receiving approval of the State Government, if required, Panchayati Raj Institution shall finally publish a notice specifying:(a)the details of the tax so sanctioned.(b)the rate at which it shall be levied.(c)the date from which it shall be assessed and levied.(d)any other particulars necessary for the information of the persons affected.(2)Such notice shall also be published in a manner specified in Rule 58.
