Section 170 in Gauhati Municipal Corporation Act, 1971
170. Power of Commissioner to compound with livery stable keepers, etc, for tax.
- The Commissioner may compound for any period not exceeding one year at a time, with any livery stable keeper or other person keeping vehicles for hire or animals for sale or hire for a lump sum to be paid in respect of the vehicles or animal so kept in lieu of the taxes leviable under section 147 which such livery stable keeper or other person would otherwise be liable to pay.
