Section 84 in Rajasthan Panchayati Raj Rules, 1996
84. Goods received by post.
(1)Goods by post parcels, shall, if they are liable to pay octroi, be produced at the Panchayat Office and the amount of octroi thereon shall be assessed, realised and paid in accordance with Sub-rule (4) of Rule 82.(2)The Panchayat may make arrangements with postal authorities whereby a list of all goods received by post parcels, along with the names of the addresses, may be obtained at the Panchayat Office and if any such parcel is not produced at the Panchayat Office within a month of the receipt thereof, the Panchayat may take such steps against the addressee as may be provided for in the bye-laws.
