188A. [ Exemption from and compounding of octroi. [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(1)The State Government after consultation with the Municipality may, by notification exempt-(a)any class of commodities; or(b)any new industry established within the Municipal area from levy of octroi :Provided that in cases coming under Clause (b) the exemption shall be for such period, not exceeding five years from the date the industry first goes into production, as may be fixed by the State Government.(2)The State Government may on their own motion or on application made in that behalf and after consulting the Municipality revise the rate of octroi.(3)The Municipality may in such circumstances and subject to such conditions as may be prescribed, permit any person to compound the octroi payable by him by paying in lieu thereof a lump sum amount to be determined in the prescribed manner.] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
