Section 4 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
4. Final publication of tax or fee to be levied.
- Where a Panchayat finally decides to levy any tax or fee, the notice stating the tax or fee to be levied and the rate thereof shall be published by the Panchayat by affixing a copy thereof in the office of the Panchayat and other prominent places of public access or by any other mode of public communication. The tax or fee shall accordingly be levied from the date which shall be specified in the notice and which shall not be earlier than one month after the date of publication of notice.
