Section 3(2) in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999
(2)The Commissioner shall make arrangement for publication of the tax fixed by the council under sub-rule (1) in the municipal office and in one or more conspicuous places of the wards concerned. He shall also give wide publicity through other media as approved by the council for information of the public.
