Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (MAXIMUM RATE OF TAX OR FEE) RULES, 1966 CONTENTS 1. Short title 2. Definitions 3. Maximum rate of tax or fee BOMBAY VILLAGE PANCHAYATS (MAXIMUM RATE OF TAX OR FEE) RULES, 1966 In exercise of the powers conferred by clause (xxviii) of sub-section (2) of Section 176 read with the proviso to sub-section (1) of Section 128 of the Bombay Village Panchayats Act, 1958 (Bom.III of 1959), and of all other powers enabling it, in that behalf and in supersession of the rules made in Government Notification, Co- operation and Rural Development Department, No. VPA. 1160-P, dated the 15th February, 1961, the Government of Maharashtra hereby makes the following rules namely the same having been previously published as required by sub-section (4) of the said Section 176 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (MAXIMUM RATE OF TAX OR FEE) RULES, 1966 . 2. Definitions :- In these rules, unless the context otherwise requires, - (a) "Act" means the Bombay Village Panchayats Act, 1958 . (b) "Section" means a section of the Act. 3. Maximum rate of tax or fee :- The maximum rate of any tax or fee shall, for purposes of the proviso to sub-section (1) of Section 128 , be the same as that prescribed in relation to such tax or fee by the State Government for the purposes of Section 124 .