Section 42 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
42.
The Municipal Commissioner may grant rewards to the informants who are not the employees of the Corporation for giving information leading to the detection of cases of evasion of octroi duty. He may also grant rewards to the employees of the Corporation for detection of outstanding cases of evasion involving duty amounting to Rs. 200 or more in one detection or where outstanding courage or skill has been shown by the employees in detection of evasion of octroi duty.
