Section 155(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)The increase in the rate, if any, [determined by the concerned Divisional Commissioner] [These words were substituted for the words 'determined by the State Government' by Maharashtra 29 of 2003, section 6(e)(i).] under sub-section (4) shall be levied and collected under the provisions of the relevant Code and [paid by the Collector to the Zilla Parishad] [These words were substituted for the words 'paid by the State Government', by Maharashtra 29 of 2003, section 6(e)(ii).] in the manner provided in sub-section (6) after deducting such proportion thereof, as cost of collection as the State Government may specify in the order made in this behalf.
