Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Taluka and District Panchayats (Publication of Notice and Rules for levy of Taxes and Fees) Rules, 1995 CONTENTS 1. Short title 2. Definition 3. Other matters to be specified in resolution 4. Publication of rules with notices under Sec. 212(2) 5. Publication of rules finally sanctioned 6. Repeal and Saving Gujarat Taluka and District Panchayats (Publication of Notice and Rules for levy of Taxes and Fees) Rules, 1995 Whereas, certain draft rules training the Gujarat Taluka and District Panchayats (Publication of Notice and Rules for levy of Taxes and Fee) Rules, 1995 were published as required by sub- section (5) of Section 274 read with Section 212 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), at pages 154-1 and 154-2 of Gujarat Government Gazette, Part I-A dated the 22nd August, 1995 under the Government Notification, Panchayats and Rural Housing Department No. KP/132 of 1995/PRN/1094/1687/J, dated the 22nd August, 1995 inviting objections and suggestions from all person likely to be affected thereby till the 20th September, 1995; And, whereas no objections and suggestions were received with respect to the said draft rules by the Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 274, read wit Section 212 of the Gujarat Panchayat Act, 1993 (Guj. 18 of 1993), the Government of Gujarat hereby makes the following, rules, namely : 1. Short title :- These rules may be called the Gujarat Taluka and District Panchayats (Publication of Notice and Rules for levy of Taxes and Fees) Rules, 1995. 2. Definition :- In these rules, unless the context otherwise requires, (1) "the Act" means the Gujarat Panchayat Act, 1993; (2) "Form" means a form appended to these rules; (3) "Panchayats" means (a) in the case of the levy of tax or fee by the taluka panchayat, the taluka panchayat; (b) in the case of levy of a tax or fee by the district panchayat, the district panchayat; (4) "Section" means a section of the Act; (5) "Village Chavdi" includes such place as is deemed to be a chavdi under the Bombay Land Revenue Code, 1879 or any corresponding thereto in force in any part of the State. 3. Other matters to be specified in resolution :- A resolution under sub- section (1) of Sec. 212 shall also specify the limits of the area within which, and the date from which the period, if any for which the tax or fee mentioned in the resolution shall be levied. 4. Publication of rules with notices under Sec. 212(2) :- in A notice under sub-section (2) of Sec. 212 shall be in Form A. (2) The rules with a notice in Form A shall be published (a) in one news paper having fairly large circulation in the taluka or as the case may be, the district; (b) by affixing a copy thereof in some conspicuous place in the office of the panchayat and also in the village chavdi of each village which is affected by the rules so published. 5. Publication of rules finally sanctioned :- All rules sanctioned under Sec. 212 shall be published, in the transfer manner specified in clauses (a) and (b) of sub-rule (2) of Rule 4. 6. Repeal and Saving :- The Gujarat Taluka and District Panchayats (Publi- cation of Notice and Rules for levy of Taxes and Fees) Rules, 1963 are hereby repealed. Such repeal shall not affect any thing done or any action taken under the rules so repealed.