Section 177 in Uttarakhand Panchayati Raj Act, 2016
177. Rules as to assessment, collection or other matter.
- The following matters shall be governed by rules except in so far as provisions therefor is made by this Act, namely-(a)the assessment and collection of taxes;(b)the prevention of evasion of taxes ;(c)the system by which refund of taxes shall be allowed and paid;(d)the fees for notice demanding payments on account of tax on Circumstances and Property and for the execution of warrants of distress ;(e)the rates to be charged for maintaining livestock disdained;(f)any other matter relating to taxes in respect of which this Act makes no or insufficient provisions and which is in the opinion of the State Government necessary; and(g)the powers relating to allotment of number of building to the established buildings in the area.
