Section 124 in The Rajasthan District Boards Act, 1954
124. Rules as to assessment, collection and other matters.
- The following matters shall be governed by rules except in so far as provision therefor is made by this Act, namely: -(a)the assessment and collection of taxes;(b)the prevention or evasion of taxes;(c)the system on which refunds shall be allowed and paid;(d)the fees for notice demanding payments on account of a tax on circumstances and property and for the execution of warrants of distress;(e)the rates to be charged for maintaining live-stock distrained; and(f)any other matter relating to taxes in respect of which this Act makes no provision or insufficient provision and provision is, in the opinion of the State Government, necessary.
