Section 4 in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000
4. Publication of tax.
- The Inspector shall make arrangements for publication of the tax fixed by the panchayat under rule 3 in the panchayat office and in one or more conspicuous places of the wards concerned. He shall also give vide publicity through Tom Tom or loud speakers as approved by the panchayat for information of the public.
