Section 6 in The Rajasthan Municipalities (Octroi) Rules, 1962
6. Payment of octroi duty.
- No goods liable to payment of octroi shall, except as otherwise provided in these rules, rules, be brought within the Municipal limits until the octroi duty leviable in respect of such gods has been paid at the octroi out- post situated on the route of entry as notified by the Board from time to time for the purpose.
