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State of Nagaland - Section

Section 156 in Nagaland Municipal Act, 2001

156. Evasion of octroi.

- If goods passing the octroi limits of a municipal area, are liable to the payment of octroi, then no person shall cause or abet the introduction of, or himself introduce or attempt to introduce within the said octroi limits any such goods upon which payment of the octroi, due on such introduction has neither been made or tendered.