Section 242 in Greater Hyderabad Municipal Corporation Act, 1955
242. Vehicle and animal tax book to be kept.
(1)The Commissioner shall keep a book, in which shall be entered from time to time -(a)a list of the persons liable to pay any tax under section 239;(b)a specification of the vehicles and animals in respect of which the said persons are, respectively, liable to the said tax;(c)the amount of tax payable by each such person and the period for which it is payable;(d)the particulars of every composition made under section 241.(2)Any person whose name is entered in the said book or the agent of any such person, shall be permitted, free of charge, to inspect and take extracts from the said book in respect of such person.(3)Any person not entitled under sub-section (2) to inspect and take extracts from the said book free of charge, shall be permitted to do so on payment of such fee as may from time to time be specified in this behalf by the Commissioner, with the approval of the Standing Committee.
