Section 10 in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966
10. Payment of tax.
(1)Cattle tax payable under this Regulation may be paid in three equal instalments in each case the amount of payable tax by a person exceeds fifty rupees. In all other cases the taxes shall be paid in one instalment.(2)In case the tax is payable in thee equal instalments, the first instalment shall be paid immediately after receipt of notice of assessment under Section 8 and not later than 15th of August and the second and third instalments shall be paid on or before 15th October and 15th of January respectively each year.
