Section 7(a) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
(a)A printed or legibly written Marathi or Hindi copy of the schedule of octroi duty and rules framed for assessment, collection and refund of octroi duty and for prevention of evasion thereof shall be passed at a conspicuous place at the Central and Branch Octroi offices and at every naka.
