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, 1963 CONTENTS 1. Title 2. Definition 3. Other matters to be specified in resolution 4. Publication of rules with notice under section 189(2) 5. Publication of rules finally sanctioned GUJARAT TALUKA AND DISTRICT PANCHAYATS (PUBLICATION OF NOTICE AND RULES FOR LEVY OF TAXES AND FEES) RULES, 1963 No.PRR-25/63-H.-In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act 1961, the Government of Gujarat here by makes, the following rules, namely:- 1. Title :- These rules may be called the Guiarat Taluka and District Panchayats 'Publication of Notice and Rules for bevy of Taxes and Fees) Rules, 1963. 2. Definition :- In these rules unless the context otherwise requires,- (1) "the Act" means the Gujarat Panchayat Act, 1961. (2) "Form" means a form appended to these rules, (3) ' Panchayats" means,- (a) in the case of levy of a tax or fee by the taluka panchayat, the taluka panchayat, (b) in the case of levy of a tax or fee 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 section 189 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 notice under section 189(2) :- (1)A notice under sub-section (2) of section 189 shall be in Form A. (2) The rules with a notice in Form A shall be published- (a) in one news paper having a 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 gram of nagar which is affected by the rules so published. 5. Publication of rules finally sanctioned :- All rules sanctioned under section 189 shall be published in the transfer manner specified in clause (a) and (b) of sub-rule (2) of rule 4.