Section 5 in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
5.
If on the examination of the return, the Municipal Commissioner or the Chief Municipal Officer, as the case may be requires any additional information, he shall give the notice to the person concerned, businessman, establishment or in case of Krishi Upaj Mandi, its licence holder, and they shall submit such information within 30 days from the date of receipt of such notice.
