Section 4 in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
4.
There shall be an officer called Superintendent of Octroi who shall be responsible for the proper administration of the Octroi Department. His office be called the Central Octroi Office. He may be assisted by the Deputy Octroi Superintendent and such other officers and staff as may be appointed under him and also by such other officers or persons as may be authorised by the Municipal Commissioner in this behalf from time to time.
