Section 10A in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
10A. Designated Officer.
- The State Government may, by notification in the Official Gazette, designate such number of officers of the State Government to be the designated officers as may be necessary for the purpose of this Act, and may assign to each one of them such local area or areas or a part of a local area as may be specified in the said notification or by any other like notification.
