The Bareilly Nagar Mahaplika Octroi Limits Rules, 1983
Published in U.P. Gazette, Extra., dated 20th December, 1983, Vide Notification No. 5185-B/11/-9-83-267-82, dated 19th December, 1982
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In exercise of the powers under Sections 219(a), 227(2)(a) and 540(1) of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. 11 of 1959), the Governor is pleased to make the following Rules for specifying the octroi limits of the Nagar Mahapalika, Bareilly after their previous publication with Government Notification No. 4025-B/XI-9-83 - 267-82, dated October 5,1983, under sub-section (2) of Section 540 of the said Adhiniyam:
1. Short title and commencement. - (i) These Rules may be called the Bareilly Nagar Mahapalka Octroi Rules, 1983.
(ii) They shall come into force with effect from the date of their publication in the Gazette.
2. Octroi limits. - The octroi limits of the Nagar Mahapalika, Bareilly shall comprise the limits of the City of Bareilly as notified under Section 3 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 and the limits of the Bareilly Cantonment Board as notified under Section 3 of the Cantonment Act, 1924.
