Section 3 in The Rajasthan Municipalities (Octroi) Rules, 1962
3. 'Secretary of the Board' where the post mentioned in item 1 and 2 do not exist.
(4)[ 'Sale' means the contract of sale as defined in section 4 of the Sale of Goods Act, 1930 (central Act 3 of 1930)] [Added by 7-5-1964 Published dated 20-8-64 (w.e.f. 20-9-1964)].(2)Words and expression used but not defined in these rules shall have the meanings assigned to them in the Act.
