Section 122 in The Rajasthan District Boards Act, 1954
122. Imposition of tax.
(1)A copy of the resolution passed by the Board under section 121 shall be submitted to the State Government.(2)Upon receipt of the copy of the resolution the State Government shall notify in the Rajasthan Gazette the imposition of the tax from the appointed date, and the imposition of a tax shall in all cases be subject to the condition that it has been so notified.(3)A notification of the imposition of a tax under sub-section (2) shall be conclusive proof that the tax has been imposed in accordance with the provisions of this Act.
