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State of Madhya Pradesh - Section

Section 56 in The M.P. Municipal Accounts Rules, 1971

56.

For the collection of sarai, daily market fee, registers shall be maintained in Form Nos. 47 and 48 and for other fees register and receipt shall be used as may be prescribed in the concerning rules and bye-laws. Form Nos. 6 and 8 shall be used for the realisation of toll tax.
(i)Other Revenue Rents