176. Taxes levied and collected by the State but assigned to Municipalities.
(1)The additional excise duly on liquor in lieu of octroi, levied and collected by the Government, shall be wholly assigned to the Municipalities in accordance with the provisions of sub-section (2).(2)The net proceeds in any financial year of such duty shall be assigned to the Municipalities within whose respective territorial area that tax is leviable in that year, and shall be distributed among those Municipalities in such manner and from such time, as may be prescribed.
