Section 6 in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966
6. Cattle return.
- Every person owning or possessing cattle in the District shall submit a return through the Secretary of the Village Council or the Lot Mandal of the area in the prescribed form before the end of May every year to the Superintendent of Taxes or any other officer of the District Council authorised or appointed by the Executive Committee, in this behalf.
