Section 63 in Rajasthan Panchayati Raj Rules, 1996
63. Preparation of demand and conducting of census of assessee.
- The tax shall be assessed and levied from the date specified in notice issued under Rule 62.(2)Tehsildar, shall get the demand prepared and census conducted through Patwari Concerned after receipt of resolution under Rule 62.(3)Patwari shall inform the programme of conducting census of assesses to the Vikas Adhikari and the Panchayat who may associate Panchayat Extension Officer, Panchas and Secretary to assist in such census and preparation of demand.(4)Demand shall be prepared by Patwari in Form No. IV.
