Section 210 in Gauhati Municipal Corporation Act, 1971
210. Deduction of profession tax from certain Government employees.
(1)In case of a person serving under the State Government or Central Government or a local authority, the tax, which he is liable to pay, shall be deducted at the source in the manner, prescribed.(2)The amount of the tax deducted under sub-section (1) shall be credited to the Municipal fund by the Government or the local authority concerned within fifteen days of such deduction.
