Section 150(4) in The Punjab Panchayati Raj Act, 1994
(4)If no objection is received within the said period of thirty days, or the objection received is considered to be unacceptable, the Panchayat Samiti shall-(a)where the proposed tax is a tax in respect of which the State Government has empowered the Panchayat Samiti under section to impose it without the permission of the Zila Parishad, submit its proposal to the Government, and(b)In any other case, submit its proposal to the Zila Parishad, concerned, with the objections, if any, which have been received alongwith its decision thereon.
