Section 21 in The Rajasthan Municipalities (Octroi) Rules, 1962
21. Release of goods from bonded warehouse.
- When the person bringing the goods bonded under the foregoing rules desires to export, the same, he shall apply to the Warehouse-keeper for the release of his goods showing the receipt (Form No. 11). The Warehouse keeper having satisfied himself from the register about the particulars and identification of the goods mentioned in the application and the receipt, shall release the same on payment of prescribed fee for custody and obtain the signature of such person in the register. A receipt in Form No. 12 shall be given by the Warehouse-keeper for the amount of fees recovered under these rules.
