- The panchayat shall, two clear [months] [As to the making of an assessment within one month after the appointment of a Panchayat, See Bengal Act, 1 of 1871, Section 2 to 4.] before the first day of the year current in the village, make such assessment upon the several persons liable thereto, and shall enter the same in a list, which shall specify the name of each person liable to be assessed, the trade, business or other description of such person and the amount payable monthly by such person, and such list shall be by them published in some conspicuous part of the village at least fifteen days before the expiry of the said two months.
