Section 279 in Greater Hyderabad Municipal Corporation Act, 1955
279. Collection of Octroi how to be effected.
(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.(2)Octroi shall be collected, and refunds of Octroi shall be made, at such places and be managed and controlled in such manner as the Commissioner with the approval of the Standing Committee shall from time to time direct.
