(8)If the Chief Executive Officer refuses permission to impose the proposed tax or returns it to the Panchayat Samiti for further consideration, the Chief Executive Officer shall forward the proposal of the Panchayat Samiti in its original form or as further considered by the Panchayat Samiti, as the case may be, to the Government and the Government may then decide whether a tax is or is not to be imposed or imposed in accordance with the proposals as further considered by the Panchayat Samiti.
