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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(5) in Rajasthan Panchayati Raj Rules, 1996

(5)Traders doing regular business in Panchayat area may also declare the value of goods likely to be imported on monthly basis and deposit octroi in advance. Panchayat shall be free to assess the actual value of such goods on the basis of vouchers/sale by such trader.