Section 69(c) in Rajasthan Panchayati Raj Act, 1994
(c)surcharge -(i)upto five percent on stamp duty on sale of property in rural areas; and(ii)upto a half percent on the market fees referred to in Section 17 of the Rajasthan Agriculture Produce Market Act, 1961 (Rajasthan Act No. 38 of 1961)
