It shall be lawful for the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], with the previous sanction of the [Officer Commanding-in-Chief, the Command,] [Substituted by Act 25 of 1926, s.2, for "Officer Commanding the District" ] to lease the collection of any octroi, terminal tax or toll for any period not exceeding one year; and the lessee and all persons employed by him in the management and collection of the octroi, terminal tax or toll shall, in respect thereof,-(a)be bound by any orders made by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for their guidance;(b)have such powers exercisable by officers or servants of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] under this Act as the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may confer upon them; and(c)be entitled to the same remedies and be subject to the same responsibilities as if they were employed by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for the management and collection of the octroi, terminal tax or toll, as the case may be:Provided that no article distrained may be sold except under the orders of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]Appeals
