- For the purpose of levy of octroi and collection thereof, a Municipality may, enter into an agreement with another Municipality or Village Council and such agreement may provide for the following matters, namely;(a)Extension of octroi limits;(b)Inspection of any warehouse or storage place within the jurisdiction of the other Municipality or Village Council where goods intended to be brought within the municipal area are kept;(c)Weighing or otherwise examining the contents of the conveyance or package for ascertaining whether it contains any goods in respect of which octroi is payable;(d)Examining the documents relating to such goods;(e)Apportionment of the proceeds and the costs incurred; and(f)Such other matter, as may be prescribed.Explanation. - In this section and in section 159 "Village Council" means Village constituted under Section 3 of the Nagaland Village Council Act, 1978 (1 of 1979).
