Section 3(7) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002
(7)The tax levied and collected under sub-section (1) and (2) shall be in addition to the tax levied and collected as octroi or entry tax by authority including the local authority, specified in sub-clauses (i) to (v) in clause (h) of sub-section (1) of section 2 in the State.
