Section 117 in The Rajasthan District Boards Act, 1954
117. Framing of preliminary proposals.
(1)When a Board desires to impose a tax it shall by special resolution frame proposals specifying -(a)the tax, being one of the taxes described in section 115, it desires to impose:(b)the persons or class of persons to be made liable and the description of the property or other taxable thing or circumstances in respect of which they are to be made liable, except where and in so far as any such class or description is already sufficiently defined under clause (a) or by this Act;(c)the amount or rate leviable from each such person or class of persons:(d)any other matter referred to in section 124 which the State Government require by rule to be specified.(2)The Board shall also prepare a draft of the rules which it desires the State Government to make in respect of the matters referred to in section 124.(3)The Board shall, thereupon publish in the manner prescribed by rule the proposals framed under sub-section (1) and the draft rules framed under sub-section (2) along with a notice in such form as the Board may by regulation prescribe.
