199. Power to lease Collection of octroi or tolls.
- The collection of any octroi or toll may, with the previous sanction of the Government, be leased by the Municipality for any period not exceeding one year and the lessee and all persons employed by him in the management and collection of the octroi or toll, shall in respect thereof, -(a)Be bound by the terms of the lease agreement.(b)Be bound by any orders made by the Municipality for their guidance; and(c)Be while discharging their functions responsible as if they were employed by the Municipality for the management and collection of the octroi or toll.
