Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(6) in The Rajasthan Municipalities (Octroi) Rules, 1962

(6)The Incharge of the octroi out-post shall also report without unnecessary delay, in writing to the Octroi Superintendent all cases in which the Transit pass issued by him is not received back within two days of the day following the day on which the Transit pass was issued. On receipt of such report the octroi Superintendent shall enquire into the matter and take action in accordance with these rules.