[On receipt of the order on the appeal petition passed by the appellate authority under Section 195-A the Executive Officer shall make necessary revision of the entries in the Demand and Collection Register of the Profession tax and if any has been paid in excess by the appellant which is to be refunded the Executive Officer shall give a notice to the appellant within a period of twenty days from the date of the said order calling upon him to intimate if he wants to get the money refunded to him or to be set off against any current or future demand of the Municipal Council under the Act. If the said person wants the money to be refunded to him the Executive Officer shall refund the money to him in person in the Municipal Office by obtaining a stamped receipt or ordinary receipt from him, as the case may be, or remit the money by postal money order to his address by deducting the money order commission from the refundable amount. After actual payment is made the amount will be shown by a deduct entry in the cash book.] [Inserted vide Notification No. 2927 U.D./ 17.12.1970.]Chapter-XII Poll Tax
