Section 9(2) in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
(2)[x x x] [Omitted by Notification No. 17/18-3/2000, dated 7-8-2000]Municipal Corporation ..../Municipal Council......./Nagar Panchayat Return of the goods exported from the Municipal limit and the terminal taxes collected on such goods.[Form under clause (5) of Rule 2]Month ......... Year.......
