Section 242(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner shall keep a book, in which shall be entered from time to time -(a)a list of the persons liable to pay any tax under section 239;(b)a specification of the vehicles and animals in respect of which the said persons are, respectively, liable to the said tax;(c)the amount of tax payable by each such person and the period for which it is payable;(d)the particulars of every composition made under section 241.
