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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000

(1)When a person or drawing and disbursing officer fails to pay the tax within the period, the executive authority shall levy a penalty at the rate of one rupee per mensem or part of a month for the tax amount of every hundred rupees or part thereof due to be paid.