Section 39A in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
39A.
(a)The Municipal Commissioner may, subject to such conditions and safeguards as may be found necessary, permit the Oil Companies of Nagpur to import dutiable articles without paying duty at the out-post and allow the said companies to submit a monthly statement showing the imports and exports of dutiable articles effected by them during the month. Such monthly statement shall be sent to the Municipal Commissioner regularly, before the 5th day of the ensuing month. The Municipal Commissioner shall, after scrutinising the statement settle the account and ascertain the octroi duty payable to the Corporation. At the time of settling the account, the export made during a particular month shall be deducted from the import made in the said month and duty shall be levied on the balance.(b)The Managers or Superintendent of the Oil Companies shall give such information or details as the Municipal Commissioner may from time to time deem necessary and shall make such deposits as the Municipal Commissioner may consider sufficient to cover the amounts which may at any time be due or likely to be due.(c)Any amount found to be due to any Oil Company after settling the account as provided in sub-rule (a) may, if not paid by the Oil Company, be recovered by the Municipal Commissioner, from the deposit referred to in sub-rule (b), or if the said deposit be insufficient then in the manner provided in Chapter XII of the Act.]
