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[Cites 0, Cited by 0] [Section 206B(1)] [Section 206B] [Entire Act]

State of Odisha - Subsection

Section 206B(1)(b) in Orissa Municipal Rules, 1953

(b)For the purpose of determining the amount payable under Clause (a), the octroi levied during the two years preceding the year of which he elects to compound the same should be found out; and the compounded octroi payable shall be the average annual octroi levied during the preceding two years, rounded to the nearest rupee.