Section 103(b) in The Gujarat Municipalities Act, 1963
(b)on or before the day on which a notice is issued under this section the municipality shall publish such further detailed rules as may be required and as may have bee approved by the State Government under clause (a) of the proviso to section 271, prescribing the mode of levying, and recovering the tax herein specified and the dates on which it or the instalments, if any, thereof shall be payable:
