Section 13(f) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
(f)In the absence of the invoice or if correctness of declaration is in doubt or if assessment is disputed or for other sufficient reasons the goods are kept or detained at the Central or other Bonded Warehouse or at octroi naka, a fee as laid down in rule 17(b) shall be charged.
