Section 617 in Greater Hyderabad Municipal Corporation Act, 1955
617. Extent of penal responsibility of agents and trustees of owners.
- The law for the time being in force for the punishment of offences relating to the levy or payment of customs duties and the grant of drawbacks, in connection therewith and for the reward of informers shall, as far as may be, apply to similar offences committed in respect of the levy, payment and refund of Octroi, and any omission or mis-description in passing for exports any goods in respect of which refund of Octroi may be claimable, shall be punishable as if such omission or mis-description had been made in passing the said goods for import.[Chapter XVII-A] [Chapters XVII-A & XVII-B inserted by Act No.28 of 2005.] Election Expenses
