Section 19 in The Rajasthan Mining Settlement Act, 1956
19. Imposition of latrine tar.
- If the Board is satisfied on the report of the Medical Officer of Health that it is necessary that measures should be taken to provide for the cleaning of latrines, urinals and cesspools situated in any holding in any part of the Mining Settlement, the Board shall impose a latrine tax on holdings containing dwelling houses, latrines urinals or cesspools and on holdings containing shops or places of business in which, in the opinion of the Board, latrine, urinal or cesspool is required and in fixing the rate at which the tax is to be levied, the Board shall follow the procedure laid down for the imposition and assessment of taxes by a municipal authority, subject to such exceptions and restrictions, if any, as the State Government may, by notification, direct.
