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State of Odisha - Section

Section 10 in The Orissa Luxury Tax Rules, 1995

10. Assignment of licence.

(1)The Luxury Tax Officer shall assign to each licence a number and a mark.
(2)The licence mark to be assigned by the Luxury Tax Officer shall consist or the following letters and figures representing the area over which he has jurisdiction as shown below -
Designation of Officer Licence mark
Luxury Tax Officer, Bhubaneswar I Circle BH I
Luxury Tax Officer, Bhubaneswar II Circle BH II
Luxury Tax Officer, Bolangir I Circle BP I
Luxury Tax Officer, Bolangir II Circle BP II
Luxury Tax Officer, Balasore Circle BA
Luxury Tax Officer, Bhadrak Circle BD
Luxury Tax Officer, Cuttack I West Circle CU I (W)
Luxury Tax Officer, Cuttack I East Circle CU I (E)
Luxury Tax Officer, Cuttack I Central Circle CU I (C)
Luxury Tax Officer, Cuttack II Circle CU II
Luxury Tax Officer, Cuttack III Circle CU III
Luxury Tax Officer, Dhenkanal Circle DL
Luxury Tax Officer, Ganjam I Circle GA I
Luxury Tax Officer, Ganjam II Circle GA II
Luxury Tax Officer, Ganjam III Circle GA III
Luxury Tax Officer, Koraput I Circle KO I
Luxury Tax Officer, Koraput II Circle KO II
Luxury Tax Officer, Kalahandi Circle KA
Luxury Tax Officer, Keonjhar Circle KJ
Luxury Tax Officer, Mayurbhanj Circle MB
Luxury Tax Officer, Puri I Circle PU I
Luxury Tax Officer, Puri II Circle PU II
Luxury Tax Officer, Phulbani Circle PH
Luxury Tax Officer, Rourkela I Circle RL I
Luxury Tax Officer, Rourkela II Circle RL II
Luxury Tax Officer, Sambalpur I Circle SA I
Luxury Tax Officer, Sambalpur II Circle SA II
Luxury Tax Officer, Sambalpur III Circle SA III