(5)An appeal on any notice issued, order passed, or action taken by the panchayat or a revision on a decision taken by the panchayat or standing committee on any appeal shall lie to the Tribunal Constituted under Section 271 S, provided that such appeal or revision shall be confined only to the following subjects and relating to other subjects as may be prescribed for the purpose, namely: -(a)Assessment, demand and Collection of taxes or fees or cess;(b)Grant of permission and licences for trades, factories, markets and other establishments
