Section 99 in Rajasthan Panchayati Raj Rules, 1996
99. Recovery of water tax.
- The recovery of water tax shall be made in the following manner: -(a)The Panchayat concerned shall prepare separate bills for public tap as well as for private connections and shall arrange to serve the same upon the person concerned at least seven days before the actual date of payment.(b)Every such bill shall specify the amount, the nature thereof, the person from whom it is due and the period for which it is due and the rebate of 20% for depositing within due date.(c)In case of payment of water tax is not made by the person within seven days rebate will not be allowed and full amount of bill shall be recovered through process of attachment warrant after giving 15 days notice.(d)In case of private connections at the premises of the consumer, the connection shall be disconnected in default of payment of water charges in time after giving 15 days notice to the consumer. The said connection shall be renewed up to two times the dues along with penalty up to two times the dues levied by Panchayat.
