- For the purpose of levy of octroi and collection thereof, a Municipality may, enter into an agreement with another Municipality or a Cantonment Authority or a Gram Panchayat or a Panchayat Samiti and such agreement may provide for the following matters, namely;(a)extension of octroi limits;(b)inspection of any warehouse or storage place, within the jurisdiction of the other Municipality or the Cantonment Authority or the Gram Panchayat or Panchayat Samiti where goods intended to be brought within the municipal area are kept;(c)weighing or otherwise examining the contents of the conveyance or package for ascertaining whether it contains any goods in respect of which octroi is payable;(d)examining the documents relating to such goods;(e)apportionment of the proceeds and the costs incurred; and(f)such other matter, as may be prescribed.Explanation. - In this section and in Section 216, the expression "Gram Panchayat" or "Panchayat Samiti" means a Gram Panchayat, or a Panchayat Samiti as defined in clause (Za) or Clause (Zb), as the case may be, of section 2 of the Punjab Panchayati Raj Act, 1994 (Punjab Act 9 of 1994).
