Section 117A in The Punjab Municipal Corporation Act, 1976
117A. [ Leasing of octroi or appointment of agent for collection thereof.] [Added vide Punjab Act No. 7 of 1995.]
(1)Notwithstanding anything contained in this Act, it shall be lawful for the Corporation to lease by public auction or by invitation of bids in writing, the collection of octroi for any period not exceeding one year at a time or to appoint an agent for the collection thereof.(2)Where the collection of octroi has been so leased or where any agent is appointed in terms of sub-section (1), any person employed by the lessee or the agent shall, subject to the conditions of the lease or, as the case may be, with the agreement of agency, exercise the powers and perform the duties conferred and imposed on the officers and the employees of the Corporation authorised to collect octroi under this Act or the rules made thereunder :Provided that no property seized under the provisions of section 117 may be sold except under the orders of the Commissioner.(3)Subject to the directions of the State Government by general or special order from time to time, if any, the Corporation shall regulate the collection of octroi either through the lessee or agent in such a manner or procedure as it may deem fit having regard to the provisions of this Act.
