Section 57 in Rajasthan Panchayati Raj Rules, 1996
57. Resolution by Panchayati Raj Institution for imposition of tax/fee.
- Every Panchayati Raj Institution deciding to levy any tax or fee or surcharge under Secs. 65, 66, 67, 68 and 69 or to enhance any of such rates shall pass a resolution in general meeting to that effect and publish the purport thereof for the information of persons likely to be affected thereby.
