Section 14(8) in The Rajasthan Municipalities (Octroi) Rules, 1962
(8)[ In case where the State Government have, under sub-section (5) of section 107 of the Act, exempted any class of goods from payment of octroi subject to the production of certificate from concerned authorities and the person bringing such goods does not produce the requisite certificate at the time of entry of the goods within Municipal limits, he shall have to forthwith deposit such amount as is equivalent to the amount of octroi leviable on such goods:Provided that the amount so deposited shall be refunded to the payee if he makes an application within a period of 2 months from the date of such deposit, alongwith the aforesaid certificate.] [Added by 8-7-70 Published dated 13-4-71.]
