Section 17(c) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
(c)(i)After deducting the bonded warehouse fees, octroi duty due thereon and all other expenses of conducting the sale, the surplus sale-proceeds shall be forthwith credited to the Corporation and notice of such credit shall be given at the same time to the importer of the goods. If such importer claims the surplus by written application to the Municipal Commissioner within three years from the date of notice given under this rule, the surplus amount shall be refunded by the Municipal Commissioner to the importer.(ii)Any such surplus not so claimed shall be property of the Corporation.
