Section 34 in Rajasthan Panchayati Raj Rules, 1996
34. Duty to raise Panchayat sources.
(1)In addition to raising tax revenues, Sarpanch in consultation with other Panchas shall augment non-tax revenues by increasing the rates, fees, charges and penalties, levying nominal taxes on havelies and big pukka houses, tax/fees on dhabas, hotels, automobiles services stations and repair shops petrol/diesel pumps on National and State highways. Efforts shall be made to raise more income every year in addition to existing trends of own income.(2)Resolution of the Panchayat shall be passed to this effect.
