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Cantonments Act, I924 83.Lease of octroi terminal tax or toll:- It shall be lawful for the {Subs by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board], with the previous sanction of the {Subs.by Act 25 of 1926, s.2, for ; Officer Commanding the District "} [Officer Commanding-in-Chief, the Command,] to lease the collection of any octroi, terminal tax or toll for any period not exceeding one year; and the lessee and all persons employed by him in the management and collection of the octroi, terminal tax or toll shall, in respect thereof,- (a) be bound by any orders made by the {Subs by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] for their guidance; (b) have such powers exercisable by officers or servants of the {Subs by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] under this Act as the {Subs by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] may confer upon them; and (c) be entitled to the same remedies and be subject to the same responsibilities as if they were employed by the {Subs by Act 24 of 19S6, s.69, for " Cantonment Authority ".} [Board] for the management and collection of the octroi, terminal tax or toll, as the case may be: Provided that no article distrained may be sold except under the orders of the {Subs by Act 24 of 19S6, s.69, for " Cantonment Authority ".} [Board]. Appeals    |
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