Section 1A in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
1A. [ The notice of demand to be issued under clause (b) of sub-section (1) of section 22 shall be in the following form, namely :-
Notice of Demand[Under section 22(1)(b) of the City of Nagpur Corporation Act, 1948]No. ............. Dated.................. Nagpur..............................ToShriYou are hereby informed that a sum of Rs. ................ which is due from you on account of arrears of taxes in respect of your property bearing municipal house No. ............ in Ward No. ............. in Nagpur City for the period commencing on............. and ending on.............. has not been paid by you; and the said arrears must be paid by you within thirty days from the date of receipt of this notice under clause (b) of subsection (1) of section 22 of the City of Nagpur Corporation Act, 1948 (II of 1950).Your attention is also invited to sub-section (3) of section 22 of the said Act which provides that if you fail to pay the abovementioned arrears within three months, you shall cease to be a Councillor; and you shall be disqualified for further election, selection or appointment to such office until the arrears due by you are paid and a certificate to that effect is granted to you in the prescribed manner.Chief Executive Officer, Nagpur Corporation.]
