Section 34B in The Rajasthan Municipalities (Octroi) Rules, 1962
34B. Octroi collection through contractor.
(1)Municipality may at any time give octroi collection work on contract basis to any individual or firm or corporate body by closed tender system or open auction system as the Director of Local Bodies may decide.(2)The tender or open auction shall be invited/held through public advertisement.(3)The contract for collection of octroi, by non Government agency shall be bear those terms and conditions finalised by the Government of Rajasthan.(4)The duration of the contract would be generally one year and in special cases two years with 15% enhancement clause for the second year subject to prior approval of the State.
