Section 255 in Greater Hyderabad Municipal Corporation Act, 1955
255. Exemption of articles imported for immediate exportations.
- Any article imported into the city for the purpose of immediate exportation may at the option of the importer be exempted from the levy of octroi if such article is conveyed direct from the place of import, to the place of export by such routes, within such time, under such supervision and on payment of such fees therefor as shall be determined by the Standing Committee.
