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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5) in The Rajasthan Municipalities (Octroi) Rules, 1962

(5)If the goods covered by the transit pass are not transported outside the Municipal Limits, the person bringing the goods shall give notice thereof stating the reasons to the Octroi Superintendent or the Incharge of the octroi out-post and obtain a receipt of octroi duty chargeable against which the amount of deposit shall be adjusted.