(1)Panchayat shall have power to farm out the collection of any fees due to it under this Act or any rules or byelaw made there under for any period not exceeding three years at a time on such conditions as it thinks fit.(2)[ All amounts including the tax, cess fee and surcharge collected by the panchayat and other amounts accounted to the panchayat fund as per the provisions of this Act or the rules made there under shall be rounded to a rupee.Explanation. - For this purpose the fraction of a rupee shall be rounded or to the next higher rupee.] [Added by Act 13 of 1999.]
