- Immediately after the tenth day of each [quarter] [Substituted by Bengal Act 1 of 1871.] the panchayat of every village, to which the provisions of this Act extend, shall prepare a list of the persons who may have failed to pay their respective instalments of the rate for such [quarter] [Substituted by Bengal Act 1 of 1871.], showing the amount due from each of such defaulters, and shall publish such list in some conspicuous part of the village.
