Section 398 in The Gujarat Provincial Municipal Corporations Act, 1949
398. Penalty for evasion of [***] [The words 'octroi or' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007), section 6(ii).] toll.
- Where any vehicle, animal or goods imported into the limits of the city are liable to the payment of toll [*] [The words 'or octroi' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007), Section 6(ii).] any person who, with the intention of defrauding the Corporation, causes or abets the introduction of or himself introduces or attempts to introduce within the limits of the City any such vehicle, animal or goods upon which payment of the toll [*] [The words 'or octroi' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007), Section 6(ii).] due on such introduction has neither been made not tendered, shall, on conviction, be punished with fine which may extend to ten times the amount of such toll[***] [ The words 'or octroi' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007), Section 6(ii).] or to two hundred and fifty rupees, whichever may be greater.
