Section 105 in Rajasthan Panchayati Raj Rules, 1996
105. Bill for dues.
(1)For the amount of any tax/fee or other dues payable to the Panchayat, ademand slip shall be prepared in Form V and sent to the person liable therefor.(2)Every such bill shall specify the amount due, the nature thereof, the person from whom it is due and the period for which it is due.
