Section 17(3) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
(3)Every village panchayat may collect an interest for the belated payment of tax due to it at rupees one and fifty paise or two rupees as may be decided by the village panchayat concerned for every hundred rupees of the tax for every month of belated payment. The interest shall be levied after thirty days of the commencement of the year if the tax is levied on half-yearly basis or sixty days of the commencement of the year if the tax is levied on yearly basis.
