(4)When a certificate in Form B in respect of and tax-payer is cancelled under Sub-rule (1) (b) the tax payer shall immediately surrender the certificate to the Executive Officer.[Form-A] [Inserted by Notification No. 2977 U.D., dated 1.2.1970.][See Rule 236-B]Application for permission to pay Octroi by way of compoundingToThe Executive Officer,......................MunicipalityI.......................... who is the Manager/Principal Officer/Partner/Proprietor of the Business known as ................... (full name and address) which is situated within the jurisdiction of the ............. Municipality do hereby apply for a certificate to permit me/us on behalf of the firm concerned to pay Octroi by way of compounding under Sub-rule (2) of Rule 206-B of the Orissa Municipal Rules, 1953 for the year commencing from 1st April, 20........
