Section 93 in Rajasthan Panchayati Raj Rules, 1996
93. Submission of returns.
- After the preliminary procedure laid down in Rules 58 to 62 has been observed for the imposition of the tax on commercial crops under Clause (f) of Sub-Section (1) of Section 65, it shall be the duty of every person frowning on the land occupied by him within the panchayat circle any commercial crops, as defined in the explanation to Section 65, to submit, not less than a month before harvesting such crop, a report of the same to the Sarpanch of the panchayat and to furnish a return containing the following particulars: -(a)name of the village in which the lands so grown upon are situated;(b)area of the lands in terms of hectares in which such commercial crop has been grown upon;(c)the nature of the commercial crop grown; and(d)the name, father's name and residence of such grower.
