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[Section 72]
[Entire Act]
State of Rajasthan - Subsection
Section 72(1) in Rajasthan Panchayati Raj Rules, 1996
| (Rs.) | ||
| (i) | Advocates | 300/- per year |
| (ii) | Oil presses, cotton presses, printing presses/warehouses andother industries (except cottage industries), | 1000/- per year |
| (iii) | Money lenders | 1000/- per year |
| (iv) | Wholesale and retail traders, auctioneers, contractors,commission agents, brokers, workshops | 500/- per year |
| (v) | Clinics, nursing homes, private hospitals | 300/- per year |
| (vi) | Private practitioners, vaidyas, homoeopaths, dentists,veterinary surgeons | 150/- per year |
| (vii) | Architects/engineers | 300/- per year |
| (viii) | Keepers of hotels, lodging houses, boarding houses | 500/- per year |
| (ix) | Editors/proprietors of News papers | 250/- per year |
| (x) | Professional Artists, Photographers, actors, dancers,musicians | 120/- per year |
| (xi) | Owners of circus/cinema/video shops | 1000/- per year (in addition to 100%entertainment tax on sale of tickets). |
| (xii) | Dealers in animals, vehicles, dairy | 250/- per year |