Section 117(6) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(6)(i)A Gram Panchayat may appoint one or more agent(s) to collect any tax, duty, cess or fees under the Act on payment of five per cent of the amount so collected as collection charges.(ii)A demand and collection register in [Form VI of the Haryana Panchayati Raj Rules, 1995] [Substituted for 'Form XLIV' vide Haryana Government Notification No. S.O. 18/H.A.11/1994/S. 209/2002, dated 20.2.2002.] shall be maintained by a Gram Panchayat for each kind of the tax, duty, cess or fee imposed.
