83. Powers to lease the collection of octroi or tolls.
- The collection of any octroi [for terminal tax] [Inserted by Punjab Act No. 2 of 1922.] or toll may be leased by the committee, with the previous sanction of the [Deputy Commissioner] [Substituted 'Commissioner' by Punjab Act No. 34 of 1953.] for any period not exceeding one year ; and the lessee and all persons employed by him in the management and collection of the octroi [or terminal tax] [Inserted by Punjab Act No. 2 of 1922.] or toll shall in respect thereof. -(a)be bound by any orders made by the committee for their guidance;(b)have such powers exercisable by officers of a committee under this Act, as the committee may, from time to time; confer upon them; and(c)be entitled to the same remedies and be subject to the same responsibilities as if they were employed by the committee for the management and collection of the octroi [or terminal tax] [Inserted by Punjab Act No. 2 of 1922.] or toll.
