Section 9(1) in The Rajasthan Municipalities (Octroi) Rules, 1962
(1)Every person bringing within the Municipal limits goods liable to payment of octroi shall produce such goods at the octroi out-post and shall declare whether goods are intended.-(i)for consumption, [or] [Inserted by 20-10-1994.] use, or sale within the Municipality, or(ii)for immediate transportation outside the Municipality, or(iii)for temporary detention within Municipal limits and eventual transportation outside Municipal limits.
