(i)The Grama Panchayat in a meeting shall fix or revise the rate of conservancy or latrine tax, drainage fee or lighting rate payable to the Grama Panchayat on the basis of the provisions of the Act and rules made thereunder.(ii)The Secretary shall prepare a list of assessees specifying the amount payable under each of the above heads by the assesse. The assessment list shall be published in the notice board of the Grama Panchayat inviting objections thereto.(iii)Objections received if any shall be considered by the Grama Panchayat in a meeting and assessment be finalised.(iv)The final assessment list shall be published in the notice board of the Grama Panchayat.
