Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 578] [Entire Act] State of Odisha - Subsection Section 578(2) in Orissa Municipal Rules, 1953 (2)The Council may vary the rate, within the said maximum according to local conditions and the size and nature of the trade, industry or occupation as the case may be.