Section 253 in Greater Hyderabad Municipal Corporation Act, 1955
253. Table of rates of octroi to be affixed on certain places.
- The Commissioner shall cause tables of octroi for the time being leviable, specifying the rates at which and the articles on which the same are leviable to be printed in the *Telangana Gazette and local daily newspapers and to be affixed in a conspicuous position at every place at which the same octroi is levied.
