Section 64(1) in Telangana Panchayat Raj Act, 2018
(1)A Gram Panchayat shall levy in the village,-(a)a House-tax;(b)kolagaram or katarusum that is to say, tax on the village produce sold in the village by weight or measurement or number subject to such rules as may be prescribed;(c)such other tax as the Government may, by notification, direct any Gram Panchayat or class of Gram Panchayats to levy subject to such rules as may be prescribed:Provided that no such notification shall be issued and no such rule shall be made except with the previous approval of the Legislature of the State.
