Section 19 in The Rajasthan Municipalities (Octroi) Rules, 1962
19. Detention of goods in bonded warehouse.
- Persons bringing goods within Municipal limits who are unable or unwilling to pay the octroi or are dissatisfied with the amount of octroi demanded shall leave it or take such goods to the bonded warehouse, to be detained there until the octroi is paid:Provided that in exceptional cases, with the sanction in writing of the octroi Superintendent persons bringing goods within Municipal limits who are strangers and are unable to pay the octroi may be permitted to remove the goods on their depositing at their risk with the Octroi Superintendent valuable security of the value of double the amount of octroi chargeable which the Octroi Superintendent will, subject to the orders of the Executive Officer, be at liberty to sell by public auction unless it is redeemed within three days on payment of the octroi duty:Provided that the Executive officer may for reasons to be recorded in writing extended period of redemption for a period not exceeding one week.
