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[Cites 0, Cited by 0] [Section 206B(2)] [Section 206B] [Entire Act]

State of Odisha - Subsection

Section 206B(2)(c) in Orissa Municipal Rules, 1953

(c)On receipt of a used application the Executive Officer after satisfying himself by such enquiry as he deems fit that the gross quantity of goods brought by the applicant as mentioned in the application is correct shall place the matter before the Municipal Council indicating, the compounded amount payable as calculated under Sub-rule (1) (b). The Municipal Council may consider if the application shall or shall not be allowed if the Council allows the same the Executive Officer, shall then grant a certificate in Form B permitting such tax payer subject to such conditions as may be specified in this behalf, to pay in lieu of the octroi assessable on every occasion of the taxable goods being brought into Municipality, the compound indicated therein.