Section 616 in Greater Hyderabad Municipal Corporation Act, 1955
616. Punishment of offences relating to Octroi.
- No person, who receives the rent of any premises in any capacity described in sub-clause (a) of clause (39) of section 2, shall be liable to any penalty under this Act for omitting to do an act as the owner of such premises if he shall prove that his default was caused by his not having funds of, or due to owner sufficient to defray the cost of doing the act required.
