Section 279(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Octroi -(a)may be collected under the orders of the Commissioner, by municipal officers and servants appointed in this behalf; or(b)if the Commissioner thinks fit, may, with the approval of the Standing Committee, be formed by him for any period not exceeding one year at a time or be collected by or under the orders of any person whom the Commissioner, with the approval of the Standing Committee, appoints to be his agent for this purpose.
