Section 62(1) in Rajasthan Panchayati Raj Rules, 1996
(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.
