Section 16 in Gujarat Panchayats (Amendment) Act, 1966
16. Insertion of new section 182A in Guj. VI of 1962.- After section 182 of the principal Act, the following section shall be inserted, namely:-
"182A. Recovery of coat of watch and ward.- If under clause (a) of item 4 of Schedule I, a gram panchayat or nagar panchayat incurs any expenditure on watch and ward of the gram or as the case may be, nagar and of the crops therein the cost of such Watch and ward shall be levied and recovered by the panchayat from such persons and in such manner (including the levying of a fee) as may be prescribed.".
